Section 42 in The Small Industries Development Bank Of India (General Regulations), 2000*
42. Forfeited shares to be property of the Small Industries Bank and may be sold .-Any share so forfeited shall be deemed to be the property of the Small Industries Bank and may be sold, re allotted or otherwise disposed of, either to the original holder thereof or to any other person upon such terms and in such manner as the Board may decide.
