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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Odisha - Subsection

Section 83(4) in The Orissa Co-operative Societies Act, 1962

(4)Every notification and notice referred to in Sub-Section (3) shall, where the maximum amount of the guarantee is to be restricted or the conditions subject to which the guarantee is given are to be modified, set forth precisely the scope and effect of the restriction or modification, as the case may be.