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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

(c)The intending borrower after completing all the formalities shall submit the application to the Housing Society, which will consider the same and forward the same to the Housefed for sanction of loan. The Housing Society shall forward each loan application to the Housefed within 30 days from the date of its receipt.