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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of West Bengal - Subsection

Section 195(ii) in West Bengal Co-operative Societies Rules, 2011

(ii)clauses (c) and (d) of section 141, a sum not exceeding one-half of the amount of the outstanding loan (in addition to enforcing immediate repayment of the entire outstanding loan to the society or the financing bank concerned).