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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(7) in The Orissa Chit Funds Rules, 1985

(7)If the security offered is accepted as sufficient by the Registrar, he shall record in writing and attach a certificate of sufficiency in Form XI and a statement of the valuation made to the application.