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State of Meghalaya - Section

Section 48 in The Meghalaya Co-operative Societies Rules

48. Restriction of borrowings of society with unlimited liability.

- A co-operative society with unlimited liability which is a member of an affiliating financing bank shall not take loans from any non-member without the sanction of the affiliating society and where the society is not a member of such affiliating society, without the previous sanction of the Registrar.