Section 13 — Register of shareholders.
The State Bank of India Act, 1955
1 [ 13. Register of shareholders. --(1) The State Bank shall keep at its Central Office, 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, distinguishing 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. 2 [Provided that nothing in this sub-section shall apply to the shares held with a depository.] (2) Notwithstanding anything contained in sub-section (1) , it shall be lawful for the State Bank to keep the register of shareholders 3 [in computer floppies or diskettes or any other electronic form] subject to such safeguards as may be prescribed. (3) Notwithstanding anything contained in the Indian Evidence Act, 1872 (1 of 1872), a copy of, or extract from, the register of shareholders, certified to be a true copy under the hand of an officer of the State Bank authorised in this behalf, shall, in all legal proceedings, be admissible in evidence.]Open in Lexace · Ask the AI about this section