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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(2) in Rajasthan Co-operative Societies Rules, 2003

(2)[ The Registrar may, in consultation with the National Bank, specify prudential norms including the Capital to Risk Weighted Assets Ratio for primary agricultural credit societies of the State and it shall be obligatory for all such societies to follow such norms.] [Added by Notification No. G.S.R. 73, dated 19.9.2011.]