Section 77(iv) in The Orissa State Financial Corporation General Regulations, 2003
(iv)In the event of the State Government guaranteeing the repayment of such Bond and Debentures and payment of interest thereon, such Bonds and Debentures shall be deemed to be included among the securities enumerated in Section 20 of the Indian Trusts Act, 1882 and also to be approved securities for the purpose of the Insurance Act, 1938 and the Banking Regulations Act, 1949.
