Section 34(1)(iii) in Uttarakhand Co-Operative Societies Act, 2003

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State of Uttarakhand - Subsection

Section 34(1)(iii) in Uttarakhand Co-Operative Societies Act, 2003

(iii)the State Government has given loans or made advances to the society or guaranteed the repayment of principal or payment of interest on debentures issued by the society or guaranteed the repayment of principal and interest on loans and advances to the society and the amount exceeds fifty percent in the aggregate of the total amount so borrowed by the society.

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State of Uttarakhand - Subsection

Section 34(1)(iii) in Uttarakhand Co-Operative Societies Act, 2003