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State of Odisha - Section

Section 6 in The Charitable Endowments (Orissa) Rules, 1956

6. Securities which may vest in the Treasurer.

- No securities for money, except the securities mentioned in Clauses (a), (b), (bb), and (d) of Section 20 of the Indian Trusts Act, 1882 (11 of 1882), shall be vested in the Treasurer.