Section 27 in The Central Warehousing Corporation Rules, 1963
27. Instalments on shares to be duly paid.
- If, by the condition of allotment of any share, the whole or any part of the amount or issue price thereof shall be payable by instalments, every such instalment shall, when due, be paid to the Corporation by the institution which, for the time being, shall be the registered holder of the share.
