Section 61(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)Notwithstanding anything contained in sub-section (1), a co-operative society may make loans to a depositor in the security of his deposits [:][Substituted for "." by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.][Provided a person who has become a member of a Primary Agricultural Credit Society, in terms of sub-section (8) of section 17 of this Act shall be eligible for loan in the same manner as other members of such Society.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
