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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(5) in Orissa State Financial Corporation General Regulations, 1957

(5)The Corporation shall not make payment of a dividend to any person not entitled thereto under the Act or these Regulations, and in a case where there is no person entitled to such payment, the Corporation shall retain the same and make payment thereof to the person who thereafter becomes registered in respect of the shares on which such dividend is payable.