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State of Odisha - Section

Section 52 in The Orissa State Financial Corporation General Regulations, 2003

52. Issue of notice of Election.

- Where at any General Meeting an election of any Director(s) is to be held, notice thereof shall be included in the notice convening the meeting. Every such notice shall also specify the number of Directors to be elected and the particular vacancies in respect of which the election is to be held.