Section 15(1) in Jharkhand Co-operative Societies Act, 2008
(1)A registered society may mobilise funds in the shape of share capital from its members, deposits, bonds, debentures, loans and other contributions from its members to such extent and under such conditions as may be permissible under the bye- laws of the Society.Provided that at the time of dissolution of a society the amounts due to the members shall be settled only after settlement of due to others.
