Section 41 in The Central Warehousing Corporation Rules, 1963
41. Payment of arrears.
- Any shareholder whose shares have been forfeited under rule 38 shall notwithstanding the forfeiture, be liable to pay all moneys inclusive of interest and expenses owing upon or in respect of such arrears at the time of forfeiture together with interest thereon from the date of forfeiture until payment at nine per cent. per annum.
