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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(3) in Orissa State Financial Corporation General Regulations, 1957

(3)Any notice given in accordance with the foregoing provisions shall be deemed to have been duly given notwithstanding that the shareholder be then deceased and whether in that case, be deemed to be a notice to his legal representatives.