Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Assam - Section

Section 51 in Assam Co-Operative Societies Act, 2007

51. Loan to be utilised for the purpose for which advanced.

- The loan advanced by a registered society to a member thereof shall be utilized by him for the purpose for which it was advanced and for no other purpose. The society shall have power to recover the advance as prescribe if the member does not so utilise it.