Section 14 in The Orissa State Financial Corporation General Regulations, 2003
14. Issue of Duplicate/Sub-division of Share Certificate.
- (i) If any share certificate is worn-out or defaced or tendered for sub-division, then upon production thereof to the head office of the Corporation, the Board may order the same to be cancelled and have a new certificate or certificates issued in lieu thereof.(ii)If any share certificate is alleged to be lost or destroyed, then after publication of such loss at least once in any newspaper circulating in the State of Orissa and/or upon production of such evidence of the loss or destruction thereof as the Board may consider satisfactory and upon such indemnity with or without security as the Board may require a new certificate in lieu thereof shall be given to the party entitled to such loss or destroyed certificate and the person availing himself of the provisions of this clause shall also pay to the Corporation all the expenses incidental to the advertisement and investigation of evidence of loss or destruction and the preparation of the requisite form of indemnity as aforesaid.(iii)For every share certificate issued under this Regulation there shall be paid to the Corporation such sum as may be decided by the Managing Director from time to time.
