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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(e) in The Rajasthan Financial Corporation General Regulations, 2002

(e)If the Board does not convene the meeting as required by sub-regulation (ii) (a) within the period of three months as stipulated, the meeting may be called by the requisitionists themselves within next three months.