Section 5(1)(j) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(j)In the case of credit societies:-

(i)the maximum loan admissible to a member;

(ii)the maximum rates of interest on loans to a member;

(iii)the conditions on which loans may be granted to a member;

(iv)the procedure for granting extension of time for repayment of loans;

(v)the consequences of default in payment of any sum dues; and

(vi)the circumstances under which a loan may be recalled.

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