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State of Odisha - Section

Section 6 in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003

6. Voting by Duly authorised Representative precludes Voting by proxy.

- No shareholder being a company shall vote by proxy so long as a resolution referred to in Regulation 5 authorising any person to act as its duly authorised representative at any general meeting shall be in force.