Section 8(1)(i) in The Maharashtra Cooperative Societies Rules, 1961

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(i)in the case of credit societies-

(i)the maximum loan admissible to a member;

(ii)the maximum rates of interest on loans to members;

(iii)the conditions on which loans may be granted to members and penalties for misapplication of loans so advanced;

(iv)the procedure for granting extension of time for the repayment of loans and advances;

(v)the consequences of default in payment of any sum due;

(vi)the circumstances under which a loan may be recalled;

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