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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(3) in Jammu and Kashmir Co-operative Societies Rules, 2001

(3)Every Agriculture and Rural Development Bank shall specify from time to time, the name, designation and address of the officer (hereinafter in this Chapter referred to as " the receiving officer") who shall receive all loan application forms from the intending borrowers.