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State of Odisha - Section

Section 25 in The Orissa State Financial Corporation General Regulations, 2003

25. Nonpayment of calls by shareholders.

- No shareholder shall be entitled to receive any dividend or to exercise any privilege as a shareholder until he shall have paid all calls for the time being due and payable on every share held by him, whether singly or jointly with any person together with interest and expenses, if any.