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State of Madhya Pradesh - Section

Section 26A in The M.P. Co-Operative Societies Rules, 1962

26A. [ Borrowing by a member on entire holding in a district. [Inserted by Notification No. F-5-4-88-XV-1, dated 28-6-1988.]

- If a member has an agricultural holding in the area of operation of more than one society in a district, he shall be eligible to get loan on his entire holdings from any one of the societies of which he is a member.]