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State of Rajasthan - Section

Section 47A in Rajasthan Co-operative Societies Act, 2001

47A. [ Prudential norms. [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]

- A Primary agricultural credit society shall follow such prudential norms including Capital to Risk Weighted Assets Ratio as may be specified by the Registrar from time to time in consultation with the National Bank.]