Section 3 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
3. Registration of charge and mortgage in favour of banks.
The time stipulated by the State Government for the purpose of section 9 (1) shall be {Substituted for the expression "15 days" by G.R.S. No. 64 vide notification No. F. 2(1) Agri./ V/70, dated 4.8. 1976, Published in Rajasthan Gazette Part IV-C, dated 26.8.1976, Pages 253 & 254} [one month]. A document relating to a charge or mortgage or their variation, to be registered effectively under this section, must be sent by the Bank to the Sub-Registrar concerned with this time limit.
