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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(5) in The Orissa Co-operative Societies Rules, 1965

(5)In any Society where a share capital is contributed by members, a loan shall be granted to a member in proportion to the share capital paid by him which shall be fixed in Bye-Law :Provided that these proportions for any Society or class of Societies may be increased or decreased as may be decided by the Registrar.