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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tripura - Subsection

Section 42(1) in The Tripura Co-operative Societies Rules, 1976

(1)In case of grant of loans against security of movable or immovable property, the lending society shall maintain such margin as the Registrar may, with the approval of the State Co-operative Bank, by general or special order, direct from time to time, with reference to different commodities, securities or classes of securities.