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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(e) in The Orissa State Financial Corporation General Regulations, 2003

(e)If the Board does not convene the meeting as required by sub-regulation (ii) (a) within the period of 3 months as stipulated, the meeting may be called by the requisitionist themselves within next 3 months.