Section 96 in Jammu and Kashmir Co-Operative Societies Act, 1989
96. Recovery of loans by Agriculture and Rural Development Banks.
- All loans granted by the State Agriculture and Rural Development Bank, or the Agriculture and Rural Development Banks, all interests, if any, chargeable thereon and costs, if any, incurred in making the same shall when they become due, be recoverable by the State Agriculture ad Rural Development Bank or the Agriculture and Rural Development Banks concerned, as the case may be.
