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[Cites 0, Cited by 0] [Section 81A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 81A(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)The loans advanced for the purposes mentioned in explanation to section 90-A of the Act and in sub-rule (1) shall be repayable on or before such dates as may be specified by the State Government, in the orders issued from time to time, in this behalf.]