Section 11(3) in The Central Warehousing Corporation Rules, 1963
(3)[ Every shareholder entitled to vote who is present by proxy or is represented by a duly authorised representative shall have one vote for each share held by his for the whole period of three months prior to the date of such meeting :-Provided that, notwithstanding anything contained in this rule, no share holder shall exercise, at any meeting held for the purpose of election of directors, any voting right in respect of any shares registered in his name on which any calls or other sums payable by his at that time have not been paid, or in regard to which the Corporation has exercised any right of lied.] [Substituted by G.S.R. 148, dated 29-9-1964]
