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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(a) in Jammu and Kashmir Co-operative Societies Rules, 2001

(a)All loan applications shall be in such form as may be prescribed by the Housefed and the Housing Society. The procedure for sanction of loan shall be regulated by the terms and conditions prescribed by the Housefed from time to time.