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 62] [Entire Act] State of Odisha - Subsection Section 62(3) in Orissa State Financial Corporation General Regulations, 1957 (3)Any one of several persons who are registered as joint holders of any share may give effectual receipts for all dividends in respect of such share.
