Section 17 in The Rajasthan State Warehousing Corporation Rules, 1975
17. Payment of calls in advance.
- The Board may, if it thinks fit, receive from any share-holder wiling to advance the same, all or any part of the capital due upon the shares held by such member beyond the same actually called for, and upon the, amount so paid in advance, or so much thereof as from time to time, exceeds the amount of the calls then made upon the shares in respect of which such advance has been made, the Corporation may pay interest at such rate as the share-holder paying such sum in advance and the Board agreed upon.
