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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(iii) in The Rajasthan Gram Dan Act, 1971

(iii)to a co-operative society or any institution approved by the State Government in this behalf or to the Government, by way of simple mortgage for securing payment of any money borrowed from such society, institution or Government: