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State of Rajasthan - Section

Section 19 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958

19.

Loan shall be advanced only if it has been secured against property of sufficient value of the applicant, and failing that on obtaining a security bond from him and other personal sureties of competence. They, along with the applicant, will be jointly and severally responsible for the clearance of the loan.