Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(a) in The Rajasthan Financial Corporation General Regulations, 2002

(a)to be registered as a shareholder/debenture holder in respect of such shares/debentures upon his satisfying the Board in the same manner as if he were the proposed transferee under Regulation 17 (ii) that he is qualified to be shareholder/debenture holder; or