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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(3) in Rajasthan Co-operative Societies Rules, 2003

(3)The total amount of debentures and bonds issued at any time together with the other liabilities incurred by the society shall not exceed the maximum amount which the society can borrow under the provisions of rule 61, 62, 63 or 64 as the case may be and its bye-laws.