Section 32(1)(iv) in The Chhattisgarh Co-operative Societies Rules, 1962

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State of Chattisgarh - Subsection

Section 32(1)(iv) in The Chhattisgarh Co-operative Societies Rules, 1962

(iv)guarantee the payment of the principal of, and payment of interest on, loans and advances given by the Reserve Bank of India or the State Bank of India or any other authority constituted under any law for the time being in force; or

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State of Chattisgarh - Subsection

Section 32(1)(iv) in The Chhattisgarh Co-operative Societies Rules, 1962