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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(3) in The Orissa Hindu Religious Endowments Rules, 1959

(3)Where a person holding a post for which security has been furnished by him is appointed to another post for which the security fixed is higher than the amount of security already furnished by him or is appointed to an additional post for which security is necessary or has been fixed, he shall within three months of his assumption of duties thereof furnish the required additional security.