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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(4) in The Orissa Co-operative Societies Rules, 1965

(4)All Societies with limited liability which made adequate provisions for fluid resources according to the standard laid down by the Registrar under Rule 62 may accept savings bank deposits both from members and non-members subject to subsidiary Bye-Laws for deposit by the Society and approved by Registrar.