Section 33 in The Central Warehousing Corporation Rules, 1963
33. Evidence in action for call.
- At the trial or hearing of any action for the recovery of any money due for any call, it shall be sufficient to prove that the name of the shareholder sued is entered in the register as a holder, that the resolution making the call is duly recorded in the minute book, in pursuance of these rules; and it shall not be necessary to prove the constitution of the Board which makes such call or other matter what so ever, but the proof of the matter aforesaid shall be a conclusive evidence of the debt.
