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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in Orissa State Financial Corporation General Regulations, 1957

(1)The Board may appoint Advisory Committees consisting of Directors or Officers of the Corporation or such other persons as they deem fit for technical and other advice so that they can advise the Corporation in the efficient discharge of its functions.