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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa State Aid to Industries Act, 1978

(1)The provisions of Sections 8 to 11 in respect of loans shall, subject to any rules that may be made under this Act, apply, so far as may be, to guarantee of loan, cash credit, overdraft and fixed advances with a Scheduled Bank and to debentures issued to the public.