Section 13(1) in Orissa State Financial Corporation General Regulations, 1957
(1)The State Government and the Reserve Bank shall each be entitled free of charge to one certificate for all the shares registered in their names at each allotment under Clauses (a) and (b) of Sub-section (3) of Section 4 of the Act. If any shares are allotted to the State Government in pursuance of Sub-section (5) of Section 4, an additional certificate in respect of such shares shall also be issued, free of charge to the State Government.
