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

State of Odisha - Subsection

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

(ii)Delegation of Powers to Managing Director or any other officer of the Corporation. - Without prejudice to the generality of the powers conferred or restrictions imposed under the Act or Regulations, the Managing Director or any other officer shall, subject to such restrictions or instructions as may be considered necessary by the Board or the authority who has been delegated necessary powers by the Board in this behalf, exercise the following powers :-