Section 7(4) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
(4)No proxy shall be valid unless it is duly stamped and unless it, together with the power of attorney or other authority, if any under which it is signed, or a copy of that power or authority certified by a Notary Public or a Magistrate is deposited with the Head Office of the corporation not less than 48 hours before the time fixed for the meeting or adjourned meeting or, in the case of Poll, not less than 24 hours before the time fixed for the purpose of the Poll.
