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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

(2)The officer granting the loan should ensure that the cattle are actually purchased within a definite period to be fixed at the time the loan is granted, failing which the entire amount of the taqavi would become recoverable forthwith.