Section 68 in The Delhi Co-operative Societies Rules, 2007
68. Restriction on loan by a co-operative society to another co-operative society.
- Subject to the provisions of section 57 of the Act, a primary co-operative society shall not grant loan to another co-operative society except the Financing Bank or Apex Cooperative society as defined in clause (b) section 74 of the Act, without prior approval of the Registrar.
