Section 18 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
18. Power of Co-operative Societies to borrow from banks.
Notwithstanding anything contained in the [Rajasthan Co-operative Societies, Act, 1965] [Rajasthan co-operative Societies Act, 1965 Repealed by Rajasthan Co-operative Societies Act, 2001 (Now see the New Act, 2001).], it shall be lawful for any Co-operative Society to borrow from a bank.
