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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(c) in The Orissa State Financial Corporation General Regulations, 2003

(c)Until the contrary is proved, every general meeting in respect of the proceedings here of minutes have been so recorded shall be deemed to have been duly called and held, and all proceedings taking place thereat, to have duly taken place.