Section 3(1) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
(1)Subject to the provisions of Section 4F and 10(c) and sub-Regulation (2) (at a general meeting), each shareholder who has been registered as a shareholder shall have, on poll, a voting right in proportion to his or its share of the paid up equity capital of the Corporation. For this purpose each registered shareholder holding 5 shares, shall have the right of one vote.
