Section 82(iv) in The Orissa State Financial Corporation General Regulations, 2003
(iv)A dividend shall be paid by cheque or warrant drawn on the Corporation's bankers at the place where its Head Office is situated, and shall be sent to the registered address in India of the shareholder entitled or in the case of joint holders to the registered address in India of the one whose name stands first on the register in respect of the joint holding, and every cheque and warrant so sent shall be made payable to the order of the shareholder to whom it is sent.
