Section 14 in The Rajasthan Financial Corporation General Regulations, 2002
14. Issue of duplicate/sub-division of Share Certificates.
- (i) If any share certificate is worn out or defaced or tendered for subdivision, then upon production thereof to the Head office of the Corporation, the Board may order the same to be cancelled and have a new certificate or certificates issued in lieu thereof.(ii)If any share certificate is alleged to be lost or destroyed, then upon production of such evidence of the loss or destruction thereof as the Board may consider satisfactory and upon such indemnity with or without security as the Board may require, and on payment to the Corporation of its costs, charges and expenses of and incidental to the matter, a new certificate in lieu thereof shall be given to the party entitled to such lost or destroyed certificate.(iii)For every certificate issued under this Regulation, there shall be paid to the corporation such sum as may be decided by the Managing Director from time to time with the approval of Board.
