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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(4)(a) in The Orissa Co-operative Societies Act, 1962

(a)the Board may, with the previous sanction of the Trustee, issue debentures on the security of mortgages executed in favour of the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.]; and