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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1) in The Assam State Co-operative Agriculture and Rural Development Bank Limited

(1)Membership of the bank shall be open to-
(a)Government;
(b)Deleted.
(e)All registered Co-operative Societies ;
(d)All tenants qualified and eligible for loans under any land reform Act enacted by Government; from time to time ;
(e)All other persons who are eligible for Government loans channelised through the bank and who are above 18 years of age. Competent to contract and have not been convicted of any offence involving moral turpitudes;
(f)All other individual cultivators residing and holding Immovable property within the areas of operation of the bank and otherwise qualified.