Section 7(7) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
(7)If two or more instruments of proxy in respect of the same shares shall be deposited and if on or before the last day for deposit of proxies all but one of such instruments of proxy shall not have been duly revoked in accordance with procedure prescribed in sub-Regulation (6) all such instruments of proxy shall be deemed invalid and on the proxy becoming invalid, the shareholder or the joint shareholder of such shares shall not be entitled to vote in person at the meeting to which such instrument relates.
