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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(4)(c) in The Bihar Co-operative Societies Act, 1935

(c)given loans or made advances to a registered society or guaranteed the re-payment of principal and payment of interest on debentures issued by a registered society for or guaranteed the re-payment of principal and payment of interest on loans or advances to a registered society;