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 85] [Entire Act] State of Odisha - Subsection Section 85(b) in The Orissa State Financial Corporation General Regulations, 2003 (b)The allotment of the shares in the opinion of the Board, is prejudicial to the interests of the Financial Corporation or to the public interest;
