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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(iv) in The Orissa State Financial Corporation General Regulations, 2003

(iv)In the case of shares held jointly by several persons delivery of the relative certificates to one of such joint holders shall be sufficient delivery to all and the receipt therefore signed by any one of the joint holders shall effectively bind all the joint holders provided that nothing contained in this regulation shall apply to shares held with a depository.