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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(1)(c) in Orissa State Financial Corporation General Regulations, 1957

(c)the nomination is in writing signed by the shareholders or by their duly constituted attorneys, provided that a nomination by a shareholder who is a body corporate may be made by a resolution of the Directors of the said body corporate and where it is so made a copy of the resolution certified to be a true copy by the Chairman of the meeting at which it was passed shall be despatched to the Head office of the Corporation and such copy shall be deemed to be a nomination on behalf of such body corporate;