Section 32(4) in Orissa State Financial Corporation General Regulations, 1957
(4)Each such list shall contain the names of the shareholders, their registered addresses, the number and distinguishing number of share held by them with the dates on which they will be entitled on the date fixed for the election and copies of such lists shall be available for purchase at least three weeks before the date fixed for the election at a price of one rupee per copy on application at the Head Office of the Corporation.
