Section 16(1) in Jharkhand Co-operative Societies Act, 2008
(1)No co-operative society shall, except with the general or special sanction of the Registrar and subject to such restrictions as he may impose,(a)make a loan to any person other than a member, or(b)lend money on the security of movable property.Provided that if any reference is received, the Registrar shall dispose off the reference within three months of its receipt.
