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[Cites 0, Cited by 0] [Section 149A] [Entire Act]

State of Uttarakhand - Subsection

Section 149A(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)When a person desirous of securing financial assistance from Uttarakhand State co-operative Bank does not posses property of sufficient value to secure the loan financial assistance may be provided to him by the bank on furnishing sureties to the satisfaction of the bank subject to such condition if any, as may be prescribed.