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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in Orissa State Financial Corporation General Regulations, 1957

(2)Upon receipt by the Board of an instrument of transfer with a request to register the transfer the Board shall make such enquiry as it may consider necessary to satisfy itself regarding the right of the transferor to make the transfer and the qualifications of the transferee to be registered as a shareholder.