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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Bihar - Subsection

Section 98(ii) in Bihar Board's Miscellaneous Rules, 1958

(ii)to borrow money from, or, in any way, incur debt to any zamindar, talukdar, raiyat, or other person possessing real property, or residing in, or having a commercial establishment within the city, district or division to which their authority may extend;