Section 11 in The Orissa State Financial Corporation General Regulations, 2003
11. Closing of Share Register.
- The Board may, after giving not less than seven days previous notice by advertisement, in the newspaper circulating in the place where the Head Office of the Corporation is situated, close the share register for such periods (not exceeding forty-five days in all during any one financial year) as shall in its opinion, be necessary but not exceeding 30 days at one time.
