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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in Orissa State Financial Corporation General Regulations, 1957

(3)In the case of Joint holders of any shares, their names and the other particulars required by the Sub-regulation (1) shall be grouped under the name of the first of such joint holders.