Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(3) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003 (3)No proxy shall be valid unless it is made out specifically for the purpose of voting at the meeting at which it is to be used.
