Section 34(2) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(2)Any society may incur liabilities in excess of the limit specified in sub-rule (1) of this rule by receiving deposits or borrowing loans subject to the conditions that the amount received as deposits or borrowed as loans in excess of the said limit shall not be utilised in the business of the society but shall be invested in Government securities which, in the case of Central Bank, shall be deposited with the Government and, in case of other Co-operative Banks, with the Central Banks. No society shall borrow against such securities.
