Section 36 in The Orissa State Financial Corporation General Regulations, 2003
36. Enforcing lien by sale of shares.
- The Board may for the purpose of enforcing the lien referred to in regulation 35 sell the shares subject there to in such manner as it thinks fit, but no sale shall be made unless any sum in respect of which the lien exists is presently payable nor until notice in writing of the intention to sell shall have been served on such shareholder or person, if any entitled for transmission to the shares and default shall have been made by him in payment of the sum presently payable for 7 days after such notice.
