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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(2) in Orissa State Financial Corporation General Regulations, 1957

(2)The Chairman shall regulate the procedure at all General Meetings, and in particular, shall have full power to decide the order in which shareholders may address the meeting to fix a time limit for speeches, to apply the closure when in his opinion any matter has been sufficiently discussed and to adjourn the meeting.