Section 4F in The State Financial Corporations (Amendment) Act, 2000
4F. Restriction on exercising of voting right.- Every shareholder of the Financial Corporation holding equity shares shall have a right to vote in respect of such shares on every resolution and his voting right on a poll shall be in proportion to his share of the paid- up equity capital of the Fina cial Corporation: Provided, however, that no shareholder, other than a shareholder referred to in clauses (a), (b) and (c) of sub- section (3) of section 4, shall be entitled to exercise voting rights in respect of any equity share held by him in excess of ten per cent. of the issued equity capital.
