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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(iii) in The Orissa State Financial Corporation General Regulations, 2003

(iii)Meetings of any such committee may be convened from time to time at the Head office of the Corporation, or at such other place within the jurisdiction of the Corporation or at any other place as may be specified, in the notice convening the meeting. Sufficient notice shall be given for such meetings.