Section 44AI(2)(c) in The Bihar Co-operative Societies Act, 1935

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State of Jharkhand - Subsection

Section 44AI(2)(c) in The Bihar Co-operative Societies Act, 1935

(c)submission of returns and reports by primary Co-operative Land Development Bank to the State Co-operative Land Development Bank in respect of their transactions periodical statement of accounts between the Primary Co-operative Land Development Banks and the State Cooperative Land Development Bank, payment of amount recovered by the Primary Co-operative Land Development Bank on mortgages transferred of the State Co-operative Land Development Banks the form in which application to Land Development Banks for loans may be made, the properties offered as security for such loans the investment of money realised by Land Development Banks from the mortgagors and matters generally relating to the conduct of business of Land Development Banks; and

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State of Jharkhand - Subsection

Section 44AI(2)(c) in The Bihar Co-operative Societies Act, 1935