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

State of Odisha - Subsection

Section 53(8) in The Orissa Co-operative Societies Rules, 1965

(8)Save with the prior sanction of the Registrar and subject to such registration as he may impose, no Financing Bank shall lend money to its individual members except against fixed deposits or trustee securities.