Section 142 in West Bengal Co-operative Societies Rules, 2011
142. Restriction on borrowing.
Notwithstanding anything contained elsewhere in these rules, the West Bengal State Co-operative Housing Federation Limited or any co-operative housing society may incur liabilities by way of loan from any other co-operative society, the Government or any other fir financing institution against adequate security irrespective of the amount of paid-up share capital and reserve fund separately invested outside the business of the society.
