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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(ii) in The Orissa State Financial Corporation General Regulations, 2003

(ii)A shareholder being one of the parties mentioned in clauses (c) or (d) of Sub-section (3) of Section 4, attending a general meeting, shall for the purpose of identification and to determine his voting rights, be required to such and deliver to the Corporation a form containing the particulars relating to -