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 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(b) in Orissa State Financial Corporation General Regulations, 1957

(b)any shareholder or shareholders having not less than one-tenth of the total voting power in respect of the resolution, and present in person or by proxy; or