Section 53(1) in The Orissa Co-operative Societies Rules, 1965
(1)The period of repayment of a loan for a Financing Bank of Credit Society shall be such as may be provided in the Bye-Laws as in no case shall it exceed 5 years except in the case of the Land Development Bank or a Society the object of which is to grant long term loans exclusively on the mortgage of immovable properties.
