Section 11 in The M.P. State Warehousing Corporation Rules, 1971
11. Share Register.
(1)The Corporation shall maintain at Head Office a register of shares issued under the Act and shall enter therein such particulars as may be deemed necessary by the Board of Directors.(2)In the share register, a separate ledger shall be maintained in respect of each category share holders referred to in Section 19 (2) of the Act.
