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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(2) in The Chhattisgarh Co-operative Societies Rules, 1962

(2)In a SOciety where share capital is contributed by members, a loan shall be granted to a member in proportion to the share capital paid by him as may be laid down in the bye-laws:Provided that the proportion for any society or class of societies may be increased or decreased as may be decided by the Registrar.