Section 2 in Orissa State Financial Corporation General Regulations, 1957
2. Definitions.
- In these regulations unless there is anything repugnant in the subject or context-(a)"The Act" means the State Financial Corporations Act, 1951, (LXIII of 1951);(b)"Section" means a section of the Act;(c)"Corporation" means the Orissa State Financial Corporation;(d)Other words and expressions occurring in these Regulations shall have the meanings respectively assigned to them in the Act.
