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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh State Financial Corporation General Regulations, 2004

27. Non-payment of calls by shareholder.

- No shareholder shall be entitled to receive any dividend or to exercise any privilege as a shareholder until he shall have paid all calls for the time being due and payable on every share held by him, whether singly or jointly with any person, together with interest and expenses, if any.