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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in Orissa State Financial Corporation General Regulations, 1957

(1)Subject to the provisions of Section 4 of the Act, the first allotment of shares shall be made to applicant who are qualified to be registered as share holders of the Corporation in accordance with the provisions of Sub-section (3) of Section 4 of the Act.