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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3)(b) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

(b)A borrower, who misuses a loan, either in whole or in part, should not be given any taqavi loan for a period of five years from the date on which he is proved to have misused it.