LexSection 10 — Transferability of shares.
The State Bank of India Act, 1955
(1) Save as otherwise provided in sub-section (2) , the shares of the State Bank shall be freely transferable. (2) Nothing contained in sub-section (1) shall entitle the 1 [Central Government] to transfer any shares held by it in the State Bank if such transfer will result in reducing the shares held by it to less than 2 [fifty-one per cent. of the issued capital consisting of equity shares,] of the State Bank.Open in Lexace · Ask the AI about this section