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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(a) in Orissa State Financial Corporation General Regulations, 1957

(a)Any contract which is by law required to be in writing, may be made on behalf of the corporation in writing signed by the Managing Director or Secretary, where so authorised by the Managing Director in writing, and may in the same manner be varied or discharged.