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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(6) in The Orissa Co-operative Societies Rules, 1965

(6)No Society shall undertake current deposits account business without the sanction of the Registrar and such sanction shall not be given by the Registrar unless he is satisfied about the stability of the Society and of its provision of adequate fluid resources as prescribed under the Rules.