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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968

(1)At the time of drawing the advance, the Deputy Speaker shall execute an agreement in Form I and on completing the purchase, he shall further execute a mortgage bond in Form II hypothecating the motor car to the Governor of Orissa as security for the advance.