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State of Uttarakhand - Section

Section 37 in Uttarakhand Self Reliant Co-Operatives Act, 2003

37. Mobilization of funds.

(1)A Co-operative may mobilize funds including equity capital, deposits, grants, and loans from its members in such form, to such extent and under such conditions as may be specified in the articles of association.
(2)A co-operative may raise funds and other forms of financial support including guarantee but excluding share capital from non-members including individuals, banks, other financial and non-financial institutions and the Government, on mutually agreed terms, to such extent and subject to such conditions as may be specified in the articles of association.