Section 19(2)(a) in State Bank of India General Regulations, 1955

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Union of India - Subsection

Section 19(2)(a) in State Bank of India General Regulations, 1955

(a)to be registered as a share holder in respect of the share upon his satisfying the [the Central Board or its Executive Committee] [Substituted 'Local Board' by Resn. C.B.S.B.I., dated 29-11-1994 (w.e.f. 15.10.1993).] in the same manner as if he were the proposed transferee under regulation 16 that he is qualified to be registered as a shareholder [(***)] [Omitted 'and that, on registration, he will not be registered, on more than one register' by Resn. C.B.S.B.I. , dated 29-11-1994 (w.e.f. 15-10-1993).], or

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Union of India - Subsection

Section 19(2)(a) in State Bank of India General Regulations, 1955