Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 5 in Orissa State Financial Corporation General Regulations, 1957

5.

Parties who may not be registered as shareholder except as otherwise provided by these regulations, no minor or persons, who has been found by a Court of competent jurisdiction to be of unsound mind, shall be entitled to be registered as a shareholder.