Section 38(3) in Haryana Co-operative Societies Rules, 1989
(3)No Co-operative society shall acept loans or deposits whether from members or non-members at a rate of interest which exceeds by more than three per cent the interest paid on similar types of deposits or loans by the Central Co- operative Bank within whose area of operation the society is situated except that the Registrar may by general or special order grant exemption or relaxation to any class of societies or individual society from the operation of this rule.
