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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(3) in Rajasthan Co-operative Societies Rules, 2003

(3)A charge on any immovable property created by a member in favour of a society for amounts borrowed or likely to be borrowed by him, from time to time, shall continue in force subject to the provisions of clauses (b) and (c) of section 39.