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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(4) in The Orissa Hindu Religious Endowments Rules, 1959

(4)The security to be furnished by a person may be in the form of-
(a)cash, or
(b)promissory notes of the State Government or Union Government, or
(c)Post Office Savings Bank Deposits, or
(d)Post Office Cash Certificates and National Savings Certificates.