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State of Andhra Pradesh - Section

Section 93 in Andhra Pradesh State Financial Corporation General Regulations, 2004

93. General Provision.

- If any dispute arises as to the interpretation or otherwise of these Regulations, the decision of the Board shall be final.CallAnnexure A
        Shares Transferred   Balance Unit
  Date Tr.No Folio To seen No. of Shares Distinctive Numbers Value Transferee No of Shares Amount Acctt. Md.
From To
                               
Occupation Address: Register On:
  Shares Acquired
  Date A/L or Tr.No. Foilo From Seen No. of Shares Distinctive Numbers Value Transfer Instructions
From To
                        PoA.P. Money Rs. OnA.L. Money Rs.
Andhra Pradesh State Financial CorporationHyderabad.   Share Certificate
  CertificateNo.Class …............. No. of shares Cl................S.S…............S.
Share Certificate{|
No. Date........................
Class….........................................No of Shares…........................................
From To
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Names (s)….......................................................................................|| AndhraPradesh State Financial CorporationIncorporatedUnder The State Financial Corporations Act (No. LXIII of 1951)HeadOffice : 5-9-194, Chirag Ali Lane, Abids, Hyderabad - 500 001AuthorisedCapital Rs. 100,00,00.000Divided into 1,00,00,000 full PaidShares of Rs. 100 eachThisis to certify that.........of............is/are the registeredholder’s of..........fully paid shares of Rupees Onehundred each, numbered from........to........(both inclusion) inthe ANDHRA PRADESH STATE FINANCIAL CORPORATION subject to theprovisions of the State Financial Corporations Act, 1951 and theRules and Regulations made thereunder and that the sum of RupeesOne hundred has been paid up in respect of each share.Given under the CommonSeal of the CorporationThis.............day…....................................................of..........200Director ManagingDirectorN.B.No transfer of either the whole or any part of the sharescomprised on this Certificate will be registered by theCorporation without delivery of this Certificate to theCorporation.|-||||-||||-||||-||||-||||-| Al.No.T.D.No.S.L.F. Cl..................S.S....................... S.4|||-| A.G.M| Managing Director|||}Annexure-C