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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(a) in Rajasthan Agricultural Loans Act, 1956

(a)every loan granted under this Act i.Jr the purchase of seed or manure shall ordinarily be repayable in full immediately after the harvest for which the loan is granted;