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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(viii) in The Orissa State Financial Corporation General Regulations, 2003

(viii)The decision of the Chairman as to the qualification of any person to vote and also in the case of a poll, as to the number of votes any person is competent to exercise shall be final.