Section 15 in The Rajasthan State Warehousing Corporation Rules, 1975
15. Calls.
- The Board may, from time to time, makes such calls, as it thinks fit, upon the share-holders in respect of all moneys unpaid on shares held by them and not by the conditions of allotment thereof made payable at fixed times and each share-holder shall pay the amount of every call so made on such share-holder to the person and at the time and places appointed by the Board of Directors.
