Section 10(1) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(1)An application for loan shall be in such form as may be required by the board of the multi State co-operative society and shall state the purpose for which the loan is required in the manner laid down in the bye-laws of the society.
