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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(d) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(d)Purpose for which, the extent to which, and the period after which, advances may be made against the security of such fund and the number of monthly instalments in which advance is to be repaid.