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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(iii) in The Orissa State Financial Corporation General Regulations, 2003

(iii)Notice or a document advertised in a newspaper widely circulated in Orissa shall be deemed to be duly served on the day on which the advertisement appears, on every shareholder of the Corporation who has no registered address in India and has not supplied to the Corporation an address within India for giving of notices to him.