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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(8) in The Orissa State Financial Corporation (Voting Rights) Regulations, 2003

(8)The due revocation of an instrument of proxy shall in no way prohibit the deposit of another valid instrument of proxy within time specified in sub-Regulation (3) & (4).