Section 13(2) in The State Bank Of India Act, 1955
(2)[ Notwithstanding anything contained in sub-section (1), it shall be lawful for the State Bank to keep the register of shareholders [in computer floppies or diskettes or any other electronic form] [Substituted by Act 3 of 1994, Section 5, for Section 13 (w.r.e.f. 15-10-1993). ] subject to such safeguards as may be prescribed.
