Section 44 in Orissa State Financial Corporation General Regulations, 1957
44. Security taken must be sufficient.
- No accommodation shall be given by the Corporation under Clauses (a) and (e) of Sub-section (1) of Section 25 unless sufficient security to the satisfaction of the Executive Committee is taken, or unless it is guaranteed as to the repayment of principal and the payment of interest by the State Government a Scheduled Bank or a State Co-operative Bank as specified in Sub-section (2) thereof.
