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[Cites 0, Cited by 6] [Entire Act]

State of Odisha - Section

Section 57 in The Orissa Co-operative Societies Act, 1962

57. Investment of funds.

- [A society may invest or deposit its funds, which are not utilized in its business operations, -
(a)in any financing Bank as defined in clause (e) of Section 2, or
(b)in any other financial institution which shall be subject to such guidelines as may be prescribed by the Reserve Bank of India.]