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[Cites 0, Cited by 0] [Section 43(8)] [Section 43] [Entire Act]

State of Chattisgarh - Subsection

Section 43(8)(ii) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(ii)If two advances are running concurrently, a third advance shall not be granted until atleast one year has lapsed since the complete recovery of the first advance together with interest thereon. Advance given for purposes of grains will not be counted in this limit of two advances.