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State of Odisha - Section

Section 19 in The Orissa State Financial Corporation General Regulations, 2003

19. Calls the date from Resolution.

- A call shall be deemed to have been made at the time when the resolution of the Board authorising such call was passed and may be made payable by the shareholders on the register on such date or at the discretion of the Board on such subsequent date as may be fixed by the Board.