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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1) in The Central Warehousing Corporation Rules, 1963

(1)Any sum which by the term of issue of shares becomes payable on allotment shall be deemed to be a call duly and payable on the date on which by the term of issue, such sum becomes payable.