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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(3) in Arunachal Pradesh Co-operative Societies Act, 1978

(3)If, in the opinion of the Government it is necessary in the interest of the society or societies concerned to do so, the Government may, by general or special order, prohibit, restrict or regulate the lending of money by any society or class of societies on the security of any property.