Section 47(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)A society shall not grant a loan to any person other than a member, but it may grant loans to another society with the general or special sanction of the Registrar or to its employees on such terms as may be specified in the bye-laws:Provided that a society may make a loan to a depositor on the security of his deposit.
