Section 53(2)(a) in The Meghalaya Co-operative Societies Rules

[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Meghalaya - Subsection

Section 53(2)(a) in The Meghalaya Co-operative Societies Rules

(a)a society may grant loans to its members up to twenty times the amount of share capital paid up by a member, in case of such loans being issued on mortgage or valuable security, as provided in sub-section (2) (c) of Section 44 of the Act.

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State of Meghalaya - Subsection

Section 53(2)(a) in The Meghalaya Co-operative Societies Rules