Section 31 in The Central Warehousing Corporation Rules, 1963
31. When calls deemed to have been made.
- A call shall be deemed to have been made at the time when the resolution of the Board authorising such can was passed and a notice of call issued to the shareholders specifying the time and place of payment and to whom such call shall be paid. Not less than fifteen days time from the date of issue of such notice shall be given to the shareholders for such payment.
