Section 78(2) in The Orissa Co-operative Societies Act, 1962
(2)[ [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 19 of 1983 Section 23-See Orissa Gazette Extraordinary dated 11.10.1983.] may advance loans, other than short-term loans, for purposes connected with -(a)improvement of land;(b)productivity of land;(c)development of agriculture;(d)objects allied to agriculture, such as -(i)diary;(ii)poultry; and(iii)fishery; and(e)such other occupation of the agriculturist as the State Government may, by notification from time to time, specify.]
