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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in Orissa State Financial Corporation General Regulations, 1957

(2)The decision of the Boards as to whether or not a financial institution or a person is entitled to be registered as a shareholder under Clauses (c) and (d) respectively of Sub-section (3) of Section 4 shall be final.