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State of Rajasthan - Section

Section 21 in The Rajasthan State Warehousing Corporation Rules, 1975

21. Dividend.

- (i) Dividend may be declared at the discretion of the Board out of the net profits of the Corporation.
(ii)The dividends shall be payable in proportion to the amount paid up by each share-holder before the expiry of the year for which the dividend is declared:
Provided that in case shares have been allotted or calls made in the course of the year for which the dividend is declared, the dividend shall be payable only in proportion to the period of the year remaining after the date of receipt of the share money.
(iii)Dividends shall not bear any interest.