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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(5) in The Orissa Hindu Religious Endowments Rules, 1959

(5)Where security is furnished in the form of cash, it shall be invested in the Post Office Savings Bank Deposits in the name of the person and the pass book pledged to the Commissioner. No money shall be withdrawn from the pass book without the permission of the Commissioner unless it is required for being adjusted.