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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(c) in The Orissa State Financial Corporation General Regulations, 2003

(c)Where two or more persons hold any shares jointly a requisition or a notice calling a meeting, signed one or some of them shall for the purposes of this regulation have the same force and effect as if it had been signed by all of them.