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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(17) in Rajasthan Co-operative Societies Rules, 2003

(17)The applicant, while receiving the amount of the loan or the first installment of the loan, shall purchase shares of the bank to such extent as may be required under the bye-laws of the Bank. The Land Development Bank shall issue a receipt to the applicant giving full particulars of the amounts paid by him from time to time.