Section 9 in State Bank of India General Regulations, 1955
9. Inspection of registers.
(1)[The register] [Substituted 'The principal register or any branch register' by Resn. C.B.S.B.I. , dated 29-11-1994.] shall, except when closed under the provisions of these regulations, be open to the inspection of any shareholder, free of charge, at the places where they are maintained during business hours, subject to such reasonable restrictions as the State Bank may impose, but so that not less than two hours in each working day shall be allowed for inspection.(2)A shareholder shall not have the right himself to make a copy of any entry in any such register, but may, except when the register is closed, require a copy of any such register or of any part thereof [on payment of charges at such rate as may be decided by the Central Board or its Executive Committee from time to time] [Amended by the State Bank of India General (Amendment) Regulations, 2013, (Regulation. 5) with effect from 3rd March, 2014, published in the Gazette of India, Extraordinary, Part II. - Section 4, dated 04.03.2014.].
