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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 54] [Entire Act] State of Odisha - Subsection Section 54(a) in The Orissa State Financial Corporation General Regulations, 2003 (a)he is, on the last date for receipt of proposals, not disqualified to be a director under Section 12 and who has not been removed earlier under Section 13;
