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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(vi) in The Orissa State Financial Corporation General Regulations, 2003

(vi)The provisions of the Act and save as otherwise provided in these Regulations, these Regulations shall apply to the meetings of such Committee formed under Section 21 or 18(3) as if they were the meetings of the Executive Committee.