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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(2) in Haryana Co-operative Societies Act, 1984

(2)At least one-third of the total amount of loan to be advanced by a co- operative credit and service society, farmer's service society, primary land development bank or a co-operative urban bank, in a year shall be sanctioned to the members of the weaker section if they apply for the grant of loan.