Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Rajasthan - Subsection Section 49(2) in Rajasthan Co-operative Societies Rules, 2003 (2)In case of cash credit, the amount of loan shall not exceed such multiple of owned funds of the borrowing society, as may be laid down by the Registrar from time to time.
