Section 4(3) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003
(3)An order made under sub-Regulation (1) may subsequently be revoked by the State Government by depositing a notice of revocation at the Head Office of the Corporation before the time fixed for the meeting, and the due revocation of an order shall, in no way prohibit the issue of another order by the State Government and the deposit of a copy thereof at the Head Office of the Corporation within the time specified in sub-Regulation (2).
