Section 34 in The Central Warehousing Corporation Rules, 1963
34. Payment of calls in advance
- The Board may, if it thinks fit, receive from any shareholder willing to advance the same all or any part of the capital due upon the shares held by such shareholder beyond the sums actually called for; and upon the amount so paid in advance or so much thereof as from time to time exceeds the amount of the calls then made upon the shares in respect of which such advance has been made, the Corporation may pay interest at such rate as the shareholder paying such sum in advance and the board may agree upon.
