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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Himachal Pradesh - Subsection

Section 67(1)(iv) in Himachal Pradesh Co-Operative Societies Rules, 1971

(iv)guarantee the payment of the principal 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 or institution constituted under any law for the time being in force; or