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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Meghalaya - Subsection

Section 54(b) in The Meghalaya Co-operative Societies Rules

(b)in a primary agricultural credit society, the maximum or normal credit shall not exceed one-half of the total value of the agricultural lands of a member which is actually under his cultivation during the period of assessing normal credit or two-thirds of the total estimated net income from such lands during the period of the repayment of the loan whichever is less.