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[Cites 0, Cited by 0] [Section 90A(4)] [Section 90A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 90A(4)(a) in Himachal Pradesh Co-Operative Societies Act, 1968

(a)"financing of crops" means advancing of loans for raising of crop during the ploughing season or later for ploughing, sowing, harrowing, weeding, harvesting, purchase of seeds or manure or for such other agricultural purposes as may be prescribed, such loans being repayable during season when the crops for which the loans were advanced are harvested;