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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3)(c) in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

(c)A borrower who has already obtained a loan for the construction of a tank, bund or embankment or for the purchase of a tractor or pumping set, should not be given any loan if he is in arrears of any instalment due for recovery.