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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(vi) in The Orissa State Financial Corporation General Regulations, 2003

(vi)Quorum for the transaction of-business at a meeting of the Board shall be one-third of the total number of persons for the time being constituting the Board (any fraction contained in that one-third being rounded off as one), or not less than three Directors, whichever is less.