Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Rajasthan - Subsection Section 32(1) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958 (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.
