Section 12 — Shares to be approved securities.
The State Bank of India Act, 1955
Notwithstanding anything contained in the Acts hereinafter mentioned in this section, the shares of the State Bank shall be deemed to be included among the securities enumerated in section 20 of the Indian Trusts Act, 1882 (2 of 1882), and also to be approved securities for the purposes of the Insurance Act, 1938 (4 of 1938), and the 1 [Banking Regulations Act, 1949 (10 of 1949)].Open in Lexace · Ask the AI about this section