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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in Orissa State Financial Corporation General Regulations, 1957

(4)In the case of shares held jointly by several persons delivery of the relative share certificate to any one of such joint holders shall be sufficient delivery to all and the receipt therefore signed by any one of the joint holders shall effectively bind all the joint holders.