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State of Rajasthan - Section

Section 32 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

32.

(1)Loans for the purchase of cattle should ordinarily be made repayable in three years. In no case should instalments of loans of this class extend over more than five years.
(2)The officer granting the loan should ensure that the cattle are actually purchased within a definite period to be fixed at the time the loan is granted, failing which the entire amount of the taqavi would become recoverable forthwith.