Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 30 in The Orissa State Financial Corporation General Regulations, 2003

30. Forfeited shares to be property of the Corporation and may be sold.

- Any share so forfeited shall be deemed to be the property for the Corporation and may be sold, re-allotted or otherwise disposed of, either to the original holder thereof or to any other person upon such terms and in such manner as the Board may decide.