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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(g) in The Orissa State Financial Corporation General Regulations, 2003

(g)Any reasonable expenses incurred by the requisitionist in calling a meeting under sub-regulation (ii) (e) shall be reimbursed to the requisitionists by the Corporation.