Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1)(b) in Orissa State Financial Corporation General Regulations, 1957

(b)he is nominated in the case of election of a Director pursuant to Clause (d) of Section 10, by one shareholder and in the case of an election of a Director pursuant to Clause (c) of Section 10, by two shareholders, of the class of share-holders in respect of which the election is to be held;