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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2) in Orissa State Financial Corporation General Regulations, 1957

(2)The statement to be furnished by the Corporation under Sub-section (2) of Section 38 showing the classification of the loans and investments made by the Corporation, the loans guaranteed by it and the under writing agreements entered into by it shall be in the form specified in Schedule D annexed.