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[Cites 0, Cited by 0] [Section 310] [Entire Act]

State of Uttar Pradesh - Subsection

Section 310(i) in The U.P. Co-operative Societies Rules, 1968

(i)the purpose for which loan is obtained is such as is to be of common benefit to the society and to the member thereof or is such as is most likely to increase agricultural production or to arrest deterioration or decay of the properties of the soil or check inroad of floods;