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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(6)(b) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003

(b)that such instrument is revoked; or
(ii)Unless the same is deemed to be invalid under any of sub-Regulations (1 to 4). In the case of an instrument of proxy granted in favour of two or more grantees in the alternative, it shall not be necessary to mention in the notice of revocation the name of the second or alternative grantee provided that the notice is otherwise sufficient to identify beyond doubt the instrument of proxy which it is intended to revoke.