Section 19 in The Rajasthan State Warehousing Corporation Rules, 1975
19. Form of notice.
- The notice shall name a day and a place or places on and at which such a call or installment is to be paid. The notice shall also state that in the event of non-payment at or before the time and at the place appointed, the shares in respect of which the call was made or installment is payable shall be liable to be forfeited.
