Section 183 in Tamil Nadu Co-operative Societies Rules, 1988
183. Power to grant loans.
- The Registrar may permit a sugar mill to grant medium and long-term loans to its members on the mortgage of immovable properties, wherever necessary, either as apart of scheme of Central or State Government or out of the funds of the sugar mill, for sugarcane development purposes for such periods as may be specified by the Registrar.
