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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(2) in Orissa State Financial Corporation General Regulations, 1957

(2)When it is necessary to hold a General Meeting (other than the Annual General Meeting) for the purpose of holding an election, such meeting shall be convened under the direction of the Board by the Managing Director or in his absence by any other officer of the Corporation authorised by the Board in this behalf.