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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(9) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003

(9)Notwithstanding anything to the contrary in these Regulations, the grantor of an instrument of proxy which has become irrevocable under this Regulation shall not be entitled to vote in person at the meeting to which such instrument relates.Annexure-A
Category of shares........ Certificate No..........
Register No........... No. of Shares.........
Orissa State Financial CorporationOMP Square, Cuttack-753003(Incorporated under the State Financial Corporation Act, 1951 and SFCs (Amendment) Act, 2000 (LXIII of 1951) (39 of 2000)Share Certificate
AuthorisedCapital : Rs....... divided........ fully paid shares of Rs.100each.IssuedCapital : Rs........ divided into........ fully paid shares ofRs.100 each.Subscribed Capital :Rs....... divided into........ fully paid shares of Rs.100 each.
This is to certify that.......is/are registered holders/of.........fully paid shares of Rupees One Hundred each numbered......... to........ inclusive in the Orissa State Financial Corporation subject to the provisions of the State Financial Corporation (Amendment) Act, 2000 and Rules an Regulations made thereunder and that the sum of Rupees One Hundred only has been paid upon each of the said shares.Given under the Common Seal of the said Corporation this........ day of........Two ThousandDirectorChairman and Managing DirectorAnnexure-BFormat for Preference share certificate.Orissa State Financial Corporation Incorporated Under the State Financial Corporation Act, 1951(LXIII of 1951)And SFC's (Amendment) Act, 2000Authorised Share Capital Rs.100,00,00,000Divided into 100,00,000 shares of Rs.100 each
Certificate No. Numbers of Shares........
Reg. Folio No. Distinctive Numbers.....to.....
Date of allotment. For Rs.......
Share CertificateThis is to Certify that.....................is /are the Registered holder(s) of ............... fully paid preference shares of Rupees One hundred each carrying dividend of .........% p.a. bearing distinctive numbers to....... in the share register of Orissa State Financial Corporation subject to the provisions of the State Financial Corporation Act, 1951 and SFCs (Amendment) Act, 2000 and the Orissa State Financial Corporation General Regulations, 2002 made thereunder.Given under the common seal of the said Corporation this..............day of..............DirectorChairman and Managing DirectorConditions :-