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State of Odisha - Section

Section 9 in The Orissa State Financial Corporation General Regulations, 2003

9. Exercise of right of joint holders.

- If any share stands jointly in the names of two or more persons, the person first named in the register shall as regards voting, receipt of dividends, service of notices and all or any other matter connected with the Corporation, except the transfer of the share, be deemed to be the sole holder thereof.