Section 12 in The Rajasthan Financial Corporation General Regulations, 2002
12. Share Certificate.
- (i) Every share certificate shall be issued in the format enclosed as at Annexure 'B' or as modified by the Board from time to time.(ii)Every share certificate shall be issued under the Common Seal of the Corporation which shall be affixed in presence of at least two Directors, one of whom shall be the Managing Director in accordance with the Regulation No. 76 (ii).(iii)A signature so printed, engraved, lithographed or otherwise impressed shall be as valid as a signature in the proper handwriting of the signatory himself.
