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State of Odisha - Section

Section 80 in The Orissa Hindu Religious Endowments Rules, 1959

80.

(1)All moneys received by the Commissioner except security deposits shall be lodged in the personal ledger account opened in favour of the Commissioner at the Cuttack State Treasury.Note - All amounts so far in deposit in the State Bank shall have to be transferred under the present approved procedure.
(2)All moneys received for security deposit shall be lodged in Post Office Savings Bank.