Section 81(3)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(3)(a) in The Orissa Co-operative Societies Act, 1962

(a)the total amount due on the mortgages held by the [State Cooperative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] or transferred or deemed under the provisions of Section 87 to have been transferred to it by the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] and the value or the assets in respect of the land mortgage business held by the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] and subsisting at such time; and

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State of Odisha - Subsection

Section 81(3)(a) in The Orissa Co-operative Societies Act, 1962