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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(c) in The Bihar Co-operative Societies Act, 1935

(c)with the general or special sanction of the Registrar and on such conditions as he may impose-
(i)in the shares or on the security of any other registered society; or
(ii)with any bank or person carrying on the business of banking approved for this purpose by the Registrar;