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50. Restrictions on loans.-

(1) A co-operative society shall not make a loan to any person other than a member: Provided that with the general or special sanction of the Registrar a co-operative society may make a loan to another co-operative society.

(2) Notwithstanding anything contained in sub-section (1), a co-operative society may make a loan to a depositor within his deposit on its security.









  

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