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Co-Operative Societies Act, 1912 29. Restrictions on loans (1) A registered 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 registered society may make loans to another registered society. (2) Save with the sanction of the Registrar, a society with unlimited liability shall not lend money on the security of moveable property. (3) The 4[State Government] may, by general or special order, prohibit or restrict the lending of money on mortgage of immoveable property by any registered society or class of registered societies.    |
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