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 49] [Entire Act] State of Odisha - Subsection Section 49(d) in The Orissa State Financial Corporation General Regulations, 2003 (d)whether he is entitled to vote and the number of votes to which he is entitled in person or by proxy or as a duly authorised representative.
