Section 18(2) in Orissa State Financial Corporation General Regulations, 1957
(2)Any such person becoming entitled to a share in consequence of the death of a shareholder and any person becoming entitled to a share in consequence of the insolvency bankruptcy, or liquidation of a shareholder shall, upon production of such evidence as the Board may require, have the right.(a)To be registered as a shareholder in respect of the share upon his satisfying the Board in the same manner as if he were the proposed transferee under Sub-regulation (2) of Regulation 17 that he is qualified to be a share holder, or(b)to make such transfer of the share as the person from whom he derives his title could have made.
