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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(ii) in The Orissa State Financial Corporation General Regulations, 2003

(ii)If within fifteen minutes from the time appointed for the meeting a quorum is not present, in the case of meeting called by the requisition of shareholders other than the state Government or the small industries Bank, the Chairman may dissolve the meeting.