Section 17(1) in Orissa State Financial Corporation General Regulations, 1957
(1)The Board may decline to recognise any instrument of transfer unless-(a)a sum of rupees two is paid to the Corporation in respect thereof, which sum shall not in any event be refunded;(b)the instrument of transfer is accompanied by the certificate of the shares to which it relates, and(c)the parties furnish such other evidence as the Board may reasonably require in support of the transfer.
