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[Cites 0, Cited by 0] [Section 134C] [Entire Act]

State of West Bengal - Subsection

Section 134C(7) in West Bengal Co-operative Societies Act, 2006

(7)A Co-operative Society covered under this section may obtain loans from any financial institution regulated by the Reserve Bank of India and refinance from the National Bank or any other financing agency directly or through any Reserve Bank of India's regulated financial institutions of its choice and not necessarily from the Federal Co-operative Society to which it is affiliated.