Section 38 in The Orissa State Financial Corporation General Regulations, 2003
38. Certificate of Forfeiture.
- A certificate in writing under the hands of any Director or any other Officer of the Corporation duly authorised in this behalf, that the call in respect of a share was made and that the forfeiture of the share was made by a resolution of the Board to that effect shall be conclusive evidence of the fact stated therein as against all persons entitled to such share.
