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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(1) in Orissa State Financial Corporation General Regulations, 1957

(1)Plaints, written statements, vakalatnama, affidavits and all other documents contacted with legal proceedings may be signed and verified on behalf of the corporation by the Managing Director or any other officer authorised under Regulation 53 to sign documents for and on behalf of the corporation.