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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Odisha - Subsection

Section 83(1) in The Orissa Co-operative Societies Act, 1962

(1)The principal of, and interest on, the debentures issued under Section 81 shall, in respect of such maximum amount as it may be fixed by the State Government and subject to such condition as it may think fit to impose, carry the guarantee of the State Government.