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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Fertilizers Loans Rules, 1965

(2)Where the officer competent to sanction the loan has accepted the surety of any person or persons, such person or persons shall also be required to execute a bond in Form D and the loanee shall execute a bond in Form C.