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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 40(2) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(2)In case of cash credit, the amount of loans shall not exceed such multiple of owed funds of the borrowing society as may be laid down by the Registrar with the approval of concerned financing agency from time to time.