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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(5) in Orissa State Financial Corporation General Regulations, 1957

(5)Each member of an Advisory Committee (other than the Managing Director, an officer of the Corporation and an employee of the State Government, the Reserve Bank of India, or the Industrial Finance Corporation of India) shall receive such remuneration as may be fixed by the Board not exceeding Rs.30 for each meeting of the committee attended by him.