Section 43 in The Orissa State Financial Corporation General Regulations, 2003
43. Annual General Meeting.
- The Annual General Meeting of the Corporation shall be held at the place where the Head Office of the Corporation is situated, or if so directed by the Board at any other place within the state where there is an office of the Corporations. Each Annual General Meeting shall be held within four months from the date on which the annual accounts of the Corporation are closed or within such period as may be specified in the act from time to time.
