Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 20 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958 20. As regards security, the officer granting the loan should be satisfied as to its adequacy for the loan. Subject to this proviso, however, personal security may also be accepted.
