Section 36 in The M.P. Co-Operative Societies Act, 1960
36. [ Borrowings. [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].]
- A society may receive deposits and loans from the State Government, Banks, Financing Bodies, Corporate Bodies under any law, operating in the State and individuals under the provision of the bye-laws of the society. It may also receive funds as a share capital under specific agreement or approved project by way of granting nominal membership.]
