Section 17(iv) in The Rajasthan Financial Corporation General Regulations, 2002
(iv)Any such person becoming entitled to any shares/debentures in consequence of death of a share-holder/debenture holder and any person becoming entitled to shares/debentures in consequence of the insolvency, bankruptcy or liquidation of a shareholder/debenture holder shall upon production of such evidence as the Board may require, have the right-
