Section 50 in Delhi Co-operative Societies Act, 1972
50. Restrictions on loans.
(1)A co-operative society shall not make a loan to any person other than a member:Provided that with the general or special sanction of the Registrar a co-operative society may make a loan to another co-operative society.(2)Notwithstanding anything contained in sub-section (1), a co-operative society may make a loan to a depositor within his deposit on its security.
