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[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Karnataka - Subsection

Section 100(3)(ii) in Karnataka Co-Operative Societies Act, 1959

(ii)"financing of crops" shall mean advancing of loans for the raising of crops during the ploughing season or later for ploughing, weeding, harvesting, purchase of seeds, manure or for such other purposes as may be prescribed by the Registrar, such loans being repayable during the season when the crops for which the loans were advanced are harvested;