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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(iv) in The Orissa State Financial Corporation General Regulations, 2003

(iv)Upon receipt by the Board of an instrument of transfer with a request to register the transfer, the Board shall unless refuses to register the transfer under Sub-section (3) of Section 3 cause the transfer to be registered and the transfer fees shall be determined by the Managing Director with due approval of the Board.