Section 15 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
15. Loan on Security of Non-Members.
- No multi-State co-operative society shall make any loan to a member on a security bond given by a non-member:Provided that the Central Registrar may for reasons, to be recorded in writing, exempt any multi-State co-operative society or class of multi State co-operative societies from the operation of this rule.
