Section 67 in The Multi-State Co-Operative Societies Act, 2002
67. Restrictions on borrowing.—
(1)A multi-State co-operative society may receive deposits, raise loans and receive grants from external sources to such extent and under such conditions as may be specified in the bye-laws:Provided that the total amount of deposits and loans received during any financial year shall not exceed ten times of the sum of subscribed share capital and accumulated reserves:Provided further that while calculating the total sum of subscribed share capital and accumulated reserves, the accumulated losses shall be deducted.(2)Subject to provisions of sub-section (1), a multi-State co-operative society may accept funds or borrow funds for the fulfilment of its objects on such terms and conditions as are mutually contracted upon.(3)A multi-State co-operative society may issue non-convertible debentures or other instruments subject to the provisions of any law for the time being in force to raise resources for the fulfilment of its objectives to the extent of twenty-five per cent. of its paid-up share capital.
