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[Cites 0, Cited by 0] [Section 100(3)] [Section 100] [Entire Act]

State of Karnataka - Subsection

Section 100(3)(iii) in Karnataka Co-Operative Societies Act, 1959

(iii)"seasonal finance" shall mean the advancing of loans for such purposes as may be specified by notification in the official Gazette by the Registrar, such loans being repayable on or before the 31st of March following or such other date as may be specified by a like notification by the Registrar.