Section 18 in The Rajasthan State Warehousing Corporation Rules, 1975
18. If call or installment not paid, notice may be given.
- If any share-holder fails to pay any call or installment on or before the day appointed for the payment of the same the Board may at any time thereafter, during such time as the call or installment remains unpaid serve a notice on such share-holder requiring such share-holder to pay the same.
