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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(e) in The Assam Co-operative Societies Rules, 1953

(e)the undrawn portion of assured cash credit with-
(i)any joint-stock bank or private banker approved by the Registrar; or
(ii)the Apex Bank or any other Co-operative Bank approved by he Registrar.