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[Cites 0, Cited by 0] [Section 81(4)] [Section 81] [Entire Act]

State of Odisha - Subsection

Section 81(4)(b) in The Orissa Co-operative Societies Act, 1962

(b)all mortgages executed in favour of the said Bank prior to the coming into force of this Act, shall be deemed to be mortgages executed under Clause (a).