Section 188 in The U.P. Co-operative Societies Rules, 1968
188. [ [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]
(1)A Primary Agricultural Co-operative Credit Society shall decide its loan policy subject to the directions issued by the Registrar:Provided that such direction shall be issued by the Registrar according to the guidelines of National Bank/Reserve Bank, if any.(2)A Cooperative Bank including a Land Development Bank shall decide its loan policy according to the guidelines issued by NABARD/Reserve Bank of India.]
