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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(ii) in The Orissa State Financial Corporation General Regulations, 2003

(ii)Any such minutes, if purporting to be signed by the Chairman of the meeting at which the proceedings took place or by the Chairman of the next succeeding meeting, shall be evidence of such proceedings concluded thereat.