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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(i) in The Bombay Agricultural Debtors Relief Rules, 1947

(i)Purposes for which advances may be made and maximum limits of such advances. - The authorised person shall not advance loans to any debtor except for the purpose of seasonal finance not exceeding the maximum limits which the Collector has fixed in this behalf under rule 15.