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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(1) in The Maharashtra Cooperative Societies Rules, 1961

(1)All applications for loans from a Co-operative Agriculture and Rural Multipurpose Development Bank shall be made in the form as specified by the State Co-operative Agriculture and Rural multipurpose Development Bank with the approval of the Registrar. The form shall among other things contain a list of documents which are required to be submitted for purposes of dealing with the application.