(2)A Co-operative Society may also mobilise funds in the shape of [***] [Omitted 'deposits' by Act No. 20 of 2018.] debentures, loans and other contributions from other individuals and institutions, to such extent and under such conditions as may be permissible under the bye-laws:Provided that a Co-operative society shall not accept share capital from the Government but may accept other funds or guarantee from the Government on such terms and conditions as are mutually agreed upon through a Memorandum of Understanding.[Explanation. [Added by Act No. 20 of 2018.] - For the purpose of this section a "co-operative bank" means a society registered under this Act, which is doing the business of banking as defined in clause (b) of sub-section (1) of Section 5 of the Banking Regulation Act, 1949.]
