Section 16(3) in The Bihar Co-operative Societies Act, 1935
(3)[ Where the Registrar has accorded sanction to a financing bank under the provisions of sub-section(l), a registered society which is a member of such financing bank may, subject to the terms of the sanction and such other terms and conditions as may be prescribed by the Registrar, act as agent for the financing bank and as such agent carry out, with or without any commission, all or any transactions connected with loans or advances made or to be made by the financing bank.] [Inserted by Act 16 of 1948.]
