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[Cites 0, Cited by 2] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(1) in The Orissa Hindu Religious Endowments Rules, 1959

(1)Every cashier, store-keeper and every other officer or servant of religious institution who is entrusted whether permanently or temporarily with the custody of cash or stores or valuables or collections belonging to the institution shall furnish security and execute a security bond in the name of the institution.