Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(b) in The Orissa State Financial Corporation General Regulations, 2003

(b)Any contract which would be valid if made by parole only, may be made by parole on behalf of the Corporation by any person acting under its express authority and may in the same manner be varied or discharged.