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[Cites 0, Cited by 0] [Section 129(1)] [Section 129] [Entire Act]

State of Mizoram - Subsection

Section 129(1)(d) in Mizoram Cooperative Societies Act, 2006

(d)pay added attention on the following aspect and working of co-operative bank:
(i)that the loans and advances to board of directors and their relatives are made in conformity with guidelines and directions issued by concerned bank and Reserve Bank of India:
(ii)that the loan recoveries are promptly made and overdues reduced to minimum level;