Section 14 in The Rajasthan State Warehousing Corporation Rules, 1975
14. Installments on shares to be duly paid.
- If, by the conditions of allotment of any share, the whole or part of the amount or issue price thereof is payable in installments, every such installment shall when due, be paid to the Corporation by the allottee who, for the time being shall be registered holder of the share.
