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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(ii) in The Orissa State Financial Corporation General Regulations, 2003

(ii)Every share certificate shall be signed on behalf of the Corporation by two Directors (including the Managing Director) duly authorised in this behalf by the Board and such signature may be printed, engraved lithographed or impressed by such other process as the Board may direct.