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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(6) in The Orissa Chit Funds Rules, 1985

(6)Where the immovable property offered as security is situated outside the jurisdiction of the Registrar having jurisdiction over the chit, the Inspection of the property shall, under the orders of the State Government, be made by the Registrar concerned as to the sufficiency of the security.