Section 27 in The Orissa State Financial Corporation General Regulations, 2003
27. Form of Notice.
- The notice shall name a day not bring less than fourteen days from the date of the notice and the place or places on and at which such call or installment or such part or other moneys and such interest and expenses as aforesaid are to be paid. The notice shall also state that in the event of non payment on or before the time and at the place appointed, the share in respect of which the call was made or instalment is payable will be liable to be forfeited.
