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State Bank of India Act, 1955 10. Transferability of shares (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 Reserve Bank 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 fifty-five per cent of the issued capital of the State Bank.    |
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