Section 29 in The Central Warehousing Corporation Rules, 1963
29. Calls.
- The Board may, from time to time, make such calls as it thinks fit, upon the shareholders in respect of moneys unpaid on the shares held by them repetitively and not by the conditions of allotment thereof made payable at fixed times and each shareholder shall pay the amount of every call so made on such shareholder to the persons and at the times and places appointed by the Board.
