Section 65(1) in Rajasthan Co-operative Societies Act, 1965
(1)A co-operative society shall not make a loan to any person other than a member:Provided that with the general or special sanction of the Registrar, Co-operative Society may make loans to another co-operative society.[(1-A) At least one-third of the total amount of loan to be sanctioned by a primary village service society or a farmers service society in a year, and not less than twenty-five per cent of the total amount of loan to be sanctioned by a Primary Land Development Bank in a year, shall be sanctioned to those members who belong to weaker sections:Provided that where in the opinion of the State Government such reservation is not workable, the State Government may fix different percentages of reservation of such loan for weaker sections in different areas.] [Inserted by Rajasthan Act No. 17 of 1976.]
