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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(3) in Jammu and Kashmir Co-Operative Societies Act, 1989

(3)Notwithstanding anything contained in this Act, the Board may borrow money by way of loans from the Government, the National Bank for Agriculture and Rural Development, the Reserve Bank of India or such other financial institutions as may be approved by the Trustee.