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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

State of Himachal Pradesh - Subsection

Section 50(4)(k) in Himachal Pradesh Co-Operative Societies Rules, 1971

(k)to ensure that loans and advances are applied for the purposes for which they are made, and that they are punctually repaid;