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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of West Bengal - Subsection

Section 115(2) in West Bengal Co-operative Societies Act, 2006

(2)When an application for loan is rejected, the reasons therefor shall be communicated by the bank to the applicant within seven days of its decision and where a loan is sanctioned either wholly or in part, the bank shall simultaneously lay down the terms and conditions subject to which such loan has been sanctioned.