State Bank of India Act, 1955
13. Register of share-holders
(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.
13 [Provided that nothing on 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 registrar of shareholders in computer floppies or diskettes subject to such safeguards as may be prescribed.
(3) Notwithstanding anything contained in the Indian Evidence Act, 1872, a copy of, or extract from, the registrar of shareholders certified to be a true copy under the hand of an officer of the State Bank authorized in this behalf shall, in all legal proceedings, be admissible in evidence.".
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