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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(2) in The Tripura Co-operative Societies Rules, 1976

(2)In case of cash credit, the amount of loans shall not exceed such multiple of owned funds of the borrowing society as may be laid down by the Registrar with the approval of the concerned financing agency from time to time.