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State of Odisha - Section

Section 31 in Orissa State Financial Corporation General Regulations, 1957

31. Issue of notice of Election.

- Where at any General Meeting an election of any Director(s) or of the auditor is to be held notice thereof shall be included in the notice convening the meeting. In the case of an election of Directors every such notice shall also specify the number of Directors to be elected and the particular vacancies in respect of which the election is to be held.