Section 34(1)(iii) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 34(1)(iii) in The U.P. Co-operative Societies Act, 1965

(iii)the State Government has given loans or made advances to the society or guaranteed the repayment of principal or payment of interest on debentures issued by the society or guaranteed the repayment of principal and interest on loans and advances to the society and the amount exceeds fifty per cent in the aggregate of the total amount so borrowed by the society,

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State of Uttar Pradesh - Subsection

Section 34(1)(iii) in The U.P. Co-operative Societies Act, 1965