Section 32 in The Orissa State Electricity (Supply) Rules, 1962
32. Unclaimed security.
- If at the end of a period of twenty years after the date on which any class of security is to be redeemed (hereinafter referred to as "the date of redemption"), the Board, by reason of the holder of any such class of security not forthcoming or by reason of any doubt as the ownership of any security, is not able to redeem the security, the said security shall thereupon be deemed to have been extinguished and the sum credited to Revenue.
