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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(4) in Orissa State Financial Corporation General Regulations, 1957

(4)Ordinarily not less than 15 days' notice shall be given of each meeting of the Board and such notice shall be sent to every Director to his registered address should it be found necessary to convene and an emergency meeting, a notice shall be sent to every Director and the address registered with the corporation sufficiently in advance to enable him to attend.