Section 3(3) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
(3)Every shareholder entitled to vote as aforesaid who being an individual is present in person or by proxy or being the State Government or a company is present by a duly authorised representative or by proxy shall have one vote on a show of hands and in the case of poll, shall have voting right in proportion to his or its share of the paid up equity capital of the Corporation as specified in sub-Regulation (1).
