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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in Orissa State Financial Corporation General Regulations, 1957

(1)If any share certificate is worn out or defaced or tendered for subdivision then upon production thereof to the head office of the Corporation it may order the same to be cancelled and a new certificate or certificates to be issued in lieu thereof.