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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Chit Funds Rules, 1985

(2)In case of Government securities transferred in favour of the Registrar under Clause (b) of Sub-section (1) of Section 20, the Registrar shall keep them in sate custody under his control in any Government Treasury.