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

State of Odisha - Subsection

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

(iii)Meetings of the Board shall be held at the place where the Head Office of the Corporation is situated, or at such other place within the jurisdiction of the Corporation as the Board may decide.