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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh State Financial Corporation General Regulations, 2004

25. Amount payable at fixed time or by instalments as calls.

- If by the terms of issue of any share or otherwise any amount is payable at any fixed time or by instalments at fixed time, every such amount or instalment shall be payable as it it were a call duly made by the Board and of which due notice had been given and all the provisions herein contained in respect of instalment accordingly.