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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(b) in The Orissa State Financial Corporation General Regulations, 2003

(b)In the case of any other contract or arrangement, the required disclosure shall be made at the first meting of the Board or the Executive Committee, as the case may be, held after the Director or member becomes concerned or interested in the in the contract or arrangement.