Section 35 in The Orissa State Financial Corporation General Regulations, 2003
35. Corporation's lien on shares.
- The Corporation shall have a first lien upon all shares registered in the name of each shareholder and upon the proceeds of sale thereof for his debts, liabilities and engagements solely or jointly with any other person to or with the Corporation whether the period for the payment, fulfillment or discharge thereof shall have actually arrived or not and such lien shall extend to all dividends from time to time declared in respect of such shares unless other wise agreed the registration of a transfer of shares shall operate as a waiver of the Corporation's lien, if any, on such shares.
