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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(1) in Orissa State Financial Corporation General Regulations, 1957

(1)A notice may be given by the Corporation to a share holder by sending it by post to his registered address or by advertisement in the gazette or in one news paper circulating in the State of Orissa.