Section 17(iv) in The Orissa State Financial Corporation General Regulations, 2003
(iv)Any such person becoming entitled to any shares/ debentures/ securities in consequence of death of a shareholder or debenture holder or securities holder and any person becoming entitled to shares/ debentures/ securities in consequence of the insolvency, bankruptcy, or liquidation of a shareholder/debenture holder/ securities holder shall upon production of such evidence as the Board may require, have the right -
