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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(iv) in The Orissa State Financial Corporation General Regulations, 2003

(iv)Quorum for the transaction of business at a meeting of the Executive Committee shall be one-third of the total strength of the executive Committee (any fraction contained in that one-third being rounded off as one) or not less than two members of the Committee, whichever is less.