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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in Orissa State Financial Corporation General Regulations, 1957

(2)A shareholder shall not have the light of himself to make a copy of any entry in any such register but may except when the register is closed ask the corporation to supply a copy of any such register or of any part thereof on prepayment therefor at the rate of 50 paise for every hundred words or fraction thereof required to be copied.