Section 24 in The Orissa State Financial Corporation General Regulations, 2003
24. When interest on call or instalment payable.
- If the sum payable in respect of any call or instalment is not paid on or before the day appointed for payment thereof the holder for the time being or the allottee of the share in respect of which call shall have been made or the instalments shall be due, shall pay interest on such sum at such rate as the Board may fix, from time to time, from the day appointed for the payment thereof to the time of actual payment, but the Board may waive payment of such interest wholly or in part.
