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 0] [Entire Act]

State of Bihar - Section

Section 66A in The Bihar Co-operative Societies Act, 1935

66A. [ Fixation of proportion of Co-operative Loans for schedule castes, scheduled tribes, small farmers, marginal farmers and other weaker sections of the community. [Inserted by Act 39 of 1982.]

- Subject to such directions as may be issued by the Reserve Bank of India, the primary agricultural co-operative societies shall during a cooperative year disburse to scheduled castes/scheduled tribes, small and marginal farmers and other weaker sections of the community, such proportion of their total lending as may be laid down by Registrar, Co-operative Societies from time to time having regard to the class of societies, the strength of membership of persons belonging to above classes.Said societies shall maintain separate account in respect of their lending to the aforesaid classes in a manner to be prescribed by the Registrar.]