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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Assam - Subsection

Section 137(7) in Assam Co-Operative Societies Act, 2007

(7)A Co-operative Credit Structure Society may obtain loans from any Bank or financial institution regulated by the Reserve Bank and refinance from the National Bank or any other refinancing agency directly or through any Reserve Bank regulated financial institution and not necessarily from the affiliating society.