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

State of Odisha - Subsection

Section 53(4) in The Orissa Co-operative Societies Rules, 1965

(4)No extension of the period for which a loan is advanced shall be granted except on sufficient cause shown on application of the borrower and with the consent of the sureties or guarantees and in case of a Primary Society affiliated to a Financing Bank, such extension shall be with the consent of the Financing Bank.