Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Odisha - Subsection Section 38(6) in Orissa State Financial Corporation General Regulations, 1957 (6)Four Directors, of whom at least one shall be a nominated Director and one elected Director, shall form quorum for the transaction of business.
