Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(3) in Orissa State Financial Corporation General Regulations, 1957

(3)Until the contrary is proved every General Meeting in respect of the proceeding whereof minutes have been so recorded shall be deemed to have been duly called and held and all proceedings stated to have taken place there at to have duly taken place.Chapter-IV Special Provisions Regarding The Election of Directors and Auditors