Section 131 in The Maharashtra Co-Operative Societies Act, 1960
131. Recovery of loans by [Co-operative Agriculture and Rural Multi-purpose Development Bank] [These words were substituted for the words 'development banks' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.].
- All loans granted by the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.], all interests (if any) chargeable thereon, and costs (if any), incurred in making the same, shall when they become due, be recoverable by the [Co-operative Agriculture and Rural Multipurpose Development Bank] [These words were substituted for the words 'Agriculture and Rural Development Bank' by Maharashtra 41 of 2005, (w.e.f. 25-8-2005), Section 8.] concerned.
