Section 13(2) in Orissa State Financial Corporation General Regulations, 1957
(2)Every shareholder other than the State Government and the Reserve Bank shall be entitled free of charge to one share certificate for each 25 shares registered in his name and one additional share certificate for the number of shares in excess of a multiple of twenty five shares registered in his name at each allotment. A shareholder holding less than twenty five shares shall be entitled free of charge to one share certificate for all the shares registered in his name at each allotment.
