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[Cites 0, Cited by 0] [Section 3C(19)] [Section 3C] [Entire Act]

Union of India - Subsection

Section 3C(19)(a) in State Bank of India General Regulations, 1955

(a)The State Bank may sell, in such manner as the Central Board or its Executive Committee thinks fit, any shares on which the State Bank has a lien, -
(i)if a sum in respect of which the lien exists is payable; and
(ii)after the expiration of fourteen days after a notice in writing stating and demanding payment of such part of the amount in respect of which the lien exists as is payable, has been given to the registered holder for the time being of the share or the person entitled thereto by reason of his death or insolvency.