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State of Rajasthan - Section

Section 34 in The Rajasthan Financial Corporation General Regulations, 2002

34. Application of Forfeiture Provisions.

- The provisions of these Regulations as to the forfeiture shall apply in the case of non-payment of any sum which by terms of issue of a share becomes payable at a fixed time, as if the same had been payable by virtue of a call duly made.