Section 13(1) in The State Bank Of India Act, 1955
(1)The State Bank shall keep at its Central Officer, a register, in one or more books of the shareholders, and shall enter therein the following particulars so far as they may be available:-(i)the names, addresses and occupations, if any, of the shareholders and a statement of the shares held by each shareholder, distinguished each share by its denoting number;(ii)the date on which each person is so entered as a shareholder;(iii)the date on which any person ceases to be a shareholder; and(iv)such other particulars as may be prescribed:][Provided that nothing in this sub-section shall apply to the shares held with a depository.] [ Inserted by Act 8 of 1997, Section 3 (w.r.e.f. 15-1-1997).]
