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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Maharashtra - Subsection

Section 45A(2) in The Maharashtra Cooperative Societies Rules, 1961

(2)If the depositor does not repay the loan within the period for which it is granted, the fixed deposit amount may be adjusted towards the repayment of the loan amount and the interest thereon, and only the balance, if any, shall be paid by the society to the depositor on the date of maturity.]