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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(2) in The Orissa Co-operative Societies Rules, 1965

(2)A Society with unlimited liability which is a member of the Financing Bank shall not borrow by way of loan or deposits from any non-member other than the State Government without the sanction of the Financing Bank and where the Society is not a member of the Financing Bank without the previous sanction of the Registrar.