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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Chit Funds Rules, 1985

(2)The Registrar may grant permission after satisfying himself-
(i)that the request of the foreman for substitution of the security given under Section 20 is reasonable; and
(ii)that the fresh security offered is adequate.