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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1) in Jammu and Kashmir Co-operative Societies Rules, 2001

(1)Subject to the provision of sub-rule (2) a Co-operative Society shall not receive deposits and loan, whether from members or non-members which exceed the limit fixed, from time to time by the Registrar in this behalf for the society or for class of societies to which it belongs.