Section 38 in The Tripura Co-operative Societies Rules, 1976
38. Loans and deposits from non-members in unlimited liability societies.
- Every society with unlimited liability shall, from time to lime fix, in a general meeting, the maximum liability which it may incur or loans and in deposits from non-members. The maximum so fixed shall be subject to the sanction of the Registrar, who may at any time reduce it, for reasons to be communicated by him to the society in writing, and may specify a period not being less than four months, within which the society shall comply with his orders. No such society shall receive any loan or deposit from a non-member, which will make is liability to non-members exceed the limit sanctioned by the Registrar.
