Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(h) in The Orissa State Financial Corporation General Regulations, 2003

(h)"Register" means the register of Shareholders kept in one or more books of the Corporation and includes the register of Shareholders kept in Computer Floppys or Diskettes or compact disk or any other electronic form under Section 6 of the Act as also the register of beneficial owners maintained by a depository under Section 11 of Depositories Act, 1996.