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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(11) in The Orissa Co-operative Societies Rules, 1965

(11)No Society shall lend money to its members only on the security of movable property except with the previous, general or special order of the Registrar or an officer specially empowered by him in this behalf.