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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(2) in Rajasthan Co-operative Societies Rules, 2003

(2)Where necessary action is not taken against the defaulter by the Land Development Bank or by the State Land Development Bank, the Trustee may call upon them to take necessary action within seven days and report compliance. If no such report of compliance is received, the Trustee may himself take the necessary action.