Section 64(2)(d) in The Delhi Co-operative Societies Rules, 2007

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NCT Delhi - Subsection

Section 64(2)(d) in The Delhi Co-operative Societies Rules, 2007

(d)Consumers co-operative society Against hypothecation or pledge of goods, the maximum credit limit shall be equal to the aggregate of paid-up share capital, accumulated reserves, undistributed profits and value of the goods in stock hypothecated or pledged;

(ii)Co-operative housing society Twenty times the paid-up share capital plus accumulated reserves and profits provided the repayment of principal and interest is secured by mortgage or pledge of tangible assets and securities;

(iii)Co-operative financing bank Fifteen times the paid-up share capital plus accumulated reserves minus losses, actual bad debt and overdue interest recoverable:

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NCT Delhi - Subsection

Section 64(2)(d) in The Delhi Co-operative Societies Rules, 2007