Section 84 in The Orissa Co-operative Societies Act, 1962
84. Other guarantees by State Government.
- Where the [State Cooperative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] or a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] has given a loan to a member for the development of any land in excess of the amount of the loan to which such member would be entitled on the basis of the value of the land as determined in accordance with the principles of valuation approved by the State Government, the Government may, if they think fit, guarantee for a specified period the repayment of the loan to the extent of the excess.
