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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Odisha - Subsection

Section 70(dd) in The Orissa State Financial Corporation General Regulations, 2003

(dd)to institute, conduct, defend, compound or abandon any legal proceedings by or against the Corporation or its officers or otherwise concerning the affairs of the Corporation, and also to compound and allow time for payment or satisfaction of any debt due, or of any claim or demand by or against the Corporation.