Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in The Bihar Co-operative Societies Act, 1935

(2)The State Government may, by general or special order, prohibit or restrict the lending of money or mortgage of immovable property by any registered society or class of registered societies.