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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2) in Orissa State Financial Corporation General Regulations, 1957

(2)The Managing Director shall be the officer who shall act on behalf of the Corporation for the purposes of Section 31 of the Act. Provided that in the absence of the Managing Director any other officer of the Corporation authorised in writing by the Chairman of the Board of Directors in this behalf shall so act.