Section 78 in Himachal Pradesh Co-Operative Societies Rules, 1971
78. Restriction on borrowing of a Co-operative Society.
(1)A Co-operative Society may receive deposits and loans from persons and institutions who are not members, provided that the amount so borrowed from such persons and institutions, together with the amount borrowed and deposits received from members, does not exceed the limit fixed from time to time by the Registrar for the society, or for the class of societies to which it belongs.(2)Notwithstanding anything contained in sub-rule (1) above, a Cooperative Society may receive deposits from its members exceeding the limit fixed in sub-rule (1), provided that amount in excess of the said limit is invested outside the business of the society.
