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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(1) in The Bihar Co-operative Societies Rules, 1959

(1)In case of a registered society of salary or wage earners, loans may be advanced only on the execution of an authority slip authorising in Form X the employer to deduct from the member's salary or wage the stipulated amount of instalment with interest and deductions from the member's salary or wage will continue till the loan has been fully satisfied.