Section 66(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)Notwithstanding anything contained in sub-section (1)-(a)a registered society may make a loan to a depositor on the security of his deposit;(b)a financing bank may provide overdraft to, or discount bills and cheques of, depositors subject to such limits and conditions as may be prescribed; and(c)a financing bank may make a loan to depositors on the security of gold jewels and silver-ware, subject to such limits and conditions as may be prescribed.
