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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Tamilnadu - Subsection

Section 93(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)Agricultural Credit Stabilisation Fund shall not be utilised for any purpose except to enable borrowers to make postponement of repayment of loans on account of drought, floods, cyclone or other natural calamities resulting in failure of crops. This fund shall be maintained and administered in accordance with the rules made in this behalf by the Government.