Section 57 in Orissa State Financial Corporation General Regulations, 1957
57. Service of notice to share-holders.
(1)A notice may be given by the Corporation to a share holder by sending it by post to his registered address or by advertisement in the gazette or in one news paper circulating in the State of Orissa.(2)Any notice, if served by post, shall be deemed to have been served on the third day following that on which it was posted and in proving such service it shall be sufficient to prove that the notice was properly addressed and posted and a certificate, in writing, signed by an employee of the corporation that the notice was so addressed and posted shall be conclusive evidence thereof. Any notice given by the advertisement shall be deemed to have been given on the date on which the advertisement first appeared.(3)Any notice given in accordance with the foregoing provisions shall be deemed to have been duly given notwithstanding that the shareholder be then deceased and whether in that case, be deemed to be a notice to his legal representatives.(4)All notices with respect to any registered shares to which persons are jointly entitled shall be given to whoever of such persons is named first in the register maintained under Regulation 8, and notice so given shall be sufficient notice to all the share holders of the said shares.(5)The signature to any notice to be given by the Corporation may be written or printed or be fixed in any other manner.
