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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(1)(a) in The Orissa Co-operative Societies Act, 1962

(a)a member of a Society or a person other than a member to whom loan has been made in accordance with provisions of Section 59, whether such member is an occupancy tenant or otherwise, to mortgage to the Society his rights in his holdings as a security for the loan advanced to him or to sell such right for the purpose of repaying such loan or advance; or