Section 143 in West Bengal Co-operative Societies Rules, 2011
143. Restriction on issue of loan.
Notwithstanding anything contained elsewhere in these rules, the West Bengal State Co-operative Housing Federation Limited or any other co-operative housing society may grant loan to a member up to fifty times the amount of Share Capital paid-up by such member so, however, that the amount of loan to be granted to the member shall not exceed ninety per centof value of the land acquired or taken possession of by such member or where possession of by such member or where building has been constructed or proposed to be constructed on such land, or both land and building.
