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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. State Warehousing Corporation Rules, 1971

(1)Every share certificate shall specify the number and denote number of the shares in respect of which it is issued and shall he issued within three months from the date of application for shares.