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State of Rajasthan - Section

Section 68 in Rajasthan Co-operative Societies Rules, 2003

68. Maintenance of fluid resources.

(1)Every society accepting deposits and granting cash credits shall maintain fluid resources in such form and according to such standards as may be fixed by the Registrar, from time to time, by general or special order.
(2)[ The Registrar may, in consultation with the National Bank, specify prudential norms including the Capital to Risk Weighted Assets Ratio for primary agricultural credit societies of the State and it shall be obligatory for all such societies to follow such norms.] [Added by Notification No. G.S.R. 73, dated 19.9.2011.]