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State of Odisha - Section

Section 22 in Orissa State Financial Corporation General Regulations, 1957

22. Annual General Meeting.

- The Annual General Meeting of the Corporation shall be held at the place where the Head Office of the Corporation is situated or if so directed by the Board at such other place within the State where there is an office of the Corporation. Each Annual General Meeting shall be held within three months from the date on which the annual accounts of the Corporation are closed.