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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(a) in The Orissa State Financial Corporation General Regulations, 2003

(a)to be registered as a shareholder/debenture holder/security holder in respect of such shares/ debentures/ securities upon his satisfying the Board in the same manner as if he were the proposed transferee under Regulation 17(ii) that he is qualified to be a share holder/ debenture holder/securities holder, or