Section 36 in The Central Warehousing Corporation Rules, 1963
36. Notice to be served on defaulting shareholders.
- If any shareholder fails to pay any call or instalment on or before the day appointed for the payment of the same, the Board may at any time thereafter, during such time as the call or instalment remains unpaid, serve notice on such shareholder requiring the shareholder to pay the sum together with any interest that may have accurred and all expenses that may have been incurred by the Corporation by reason of such non-payment.
