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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(3) in The Orissa Co-operative Societies Rules, 1965

(3)A Society may accept fixed deposits from members and non-members subject to such restrictions and for such periods as the Registrar may deem fit to impose provided always that efficient management is ensured and that adequate fluid resources are maintained according to the standard laid down by the Registrar under Rule 50.