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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(1) in Orissa State Financial Corporation General Regulations, 1957

(1)The Executive Committee shall ordinarily meet at least once in two months at the Head Office of the Corporation or at such other place in the State of Orissa as the Managing Director may decide, to attend to the current business of the Corporation. Sufficient notice shall be given to the members of the committee to enable them to attend the meeting.