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[Cites 0, Cited by 0] [Section 49A(2)] [Section 49A] [Entire Act]

State of Maharashtra - Subsection

Section 49A(2)(i) in The Maharashtra Cooperative Societies Rules, 1961

(i)contribution, if any. to be made to any sinking fund or guarantee fund, constituted under the provisions of the Act, these rules or bye-laws of the society for ensuring due fulfilment of guarantee given by Government in respect of loans raised by the society;