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State of Rajasthan - Section

Section 29 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

29. Instalments for payment of loans.

- Large loans should ordinarily be advanced in two or more instalments, the second or later instalments not being advanced till expenditure to the approximate amount of the previous instalment has been incurred. The fixing of an unreasonably short period for the completion of the work, the fixing of to many instalments or the fixing of the unsuitable dates for the giving of the instalments should be avoided.