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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(iv) in The Rajasthan Financial Corporation General Regulations, 2002

(iv)If the number exceeds two, the appointment shall be decided by Resolution of General Meeting and shareholders of all classes shall have right to vote at such meeting including vote at polls if validly so demanded.