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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Central Warehousing Corporation Rules, 1963

(2)Every shareholder other than the Central Government and the state Bank of India shall be entitled, free of charge, to one certificate for each five shares registered in its name. If any shareholder requires more than one certificate for each five shares held by it, the shareholder shall pay for each additional certificate a sum of Re. 1. A shareholder holding less than five shares shall however be entitled, free of charge, to one share certificate, and if more than one certificate is required, the shareholder shall pay for each additional certificate a sum of Re. 1.