Section 17(ii) in The Orissa State Financial Corporation General Regulations, 2003
(ii)In the case of the shares/debentures/securities registered in the names of two or more holders, the survivor or survivors and on the death of the last survivor, his executors or administrators, or any person who is the holder of a succession certificate in respect of such shares/debentures/ securities or a person in whose favour a valid instrument of transfer of the shares/debentures/securities was executed by such person, and such last survivor during the latter's life-time shall be the only persons or persons who may be recognised by the Corporation as having any title to such shares/ debentures/securities.
