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

State of Maharashtra - Subsection

Section 18(i) in The Hyderabad Agricultural Debtors Relief Rules, 1957

(i)Purposes for which advances may be made and maximum limits of such advances. - The authorised persons shall not advance loans to any debtor except for the purpose of seasonal finance not exceeding the maximum limits which the Collector has fixed in this behalf under rule 19.