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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh State Financial Corporation General Regulations, 2004

23. Extension of time for payment of call.

- The Board may, from time to time and at its discretion, extend the time fixed for the payment of any call as to all or any of the shareholders having regard to the circumstances or some other sufficient cause, but no shareholder shall be entitled to such extension as a matter of right.