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State of Odisha - Section

Section 16 in Orissa State Financial Corporation General Regulations, 1957

16. Transfer of share.

(1)Subject to the restrictions contained in the Act and in these Regulations, the share shall be transferable but every transfer shall be in writing in the following form :I/We..................of................... in consideration of the sum of Rs paid to me/us by........................ of (hereinafter called "the Transferee") do hereby transfer to the Transferee the share/shares numbered.....................in the Orissa State Financial Corporation to hold on to the transferee and his/their executors, administrators and assigns, subject to the conditions laid down by or under the Act on which I/ We hold to the same at the time of execution hereof and I /We the transferee do hereby agree to take the said Shares subject to the conditions laid down by or under the Act and I/We the transferee, request that I/We be registered in respect of the said shares in the share registered of the Corporation.
As witnesses our hands.................day of...........  
Transferor...................... Name............................
  Address........................
Witness......................... Name............................
  Address.........................
  Occupation....................
Transferee...................... Name.............................
  Address.........................
Witness......................... Name.............................
  Address..........................
  Occupation.....................
(2)The instrument of transfer shall be signed by the transferor and transferee or any person of duly authorized to do so on their behalf and shall be submitted the Board together with the relative shares certificate and the transferor shall be deemed to remain the holder of such shares until the name of the transferee is entered in the share register. Each signature to such transfer shall be duly attested by one witness who shall sign giving his address and occupation.