Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Odisha - Subsection Section 20(1) in Orissa State Financial Corporation General Regulations, 1957 (1)It shall be the duty of any person registered as a shareholder, forthwith upon ceasing to be qualified to be so registered to give intimation thereof to the Board.
