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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(1)(b) in The Orissa Co-operative Societies Rules, 1965

(b)a member of a Society which has one of its objects the advance of loan to its members, when applying for a loan or when required to do so by the Registrar or a person authorised by the Registrar, in this behalf by a general or special order by the financing Bank of which the Society is a member;