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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Odisha - Subsection

Section 59(d) in The Orissa State Financial Corporation General Regulations, 2003

(d)If for any reason, the minutes of any meeting could not be signed in the-manner specified in clause C above, such minutes shall be deemed to be in order if signed by the Managing Director on the authorisation of a meeting of the Board held thereafter.