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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(4) in Orissa State Financial Corporation General Regulations, 1957

(4)All notices with respect to any registered shares to which persons are jointly entitled shall be given to whoever of such persons is named first in the register maintained under Regulation 8, and notice so given shall be sufficient notice to all the share holders of the said shares.