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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2)(a) in Orissa State Financial Corporation General Regulations, 1957

(a)To be registered as a shareholder in respect of the share upon his satisfying the Board in the same manner as if he were the proposed transferee under Sub-regulation (2) of Regulation 17 that he is qualified to be a share holder, or