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State Agricultural Credit Corporations Act, 1968

22. Limits on borrowings and deposits.

The aggregate of the amounts borrowed and deposits accepted by the Corporation and outstanding shall not at any time exceed ten times the amount of the paid-up share capital and the reserve fund of the Corporation or, with the prior approval of the Central Government, fifteen times the amount of such paid-up share capital and reserve fund.



State Agricultural Credit Corporations Act, 1968 Back




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