Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84] [Entire Act] State of Odisha - Subsection Section 84(ii) in The Orissa State Financial Corporation General Regulations, 2003 (ii)An application for allotment of shares may not be entertained unless an amount of at least 25 percent of the full value has been paid with the application.
