Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 58 in Kerala Cooperative Societies Act, 1969 58. Restriction on borrowings. - A society shall receive deposits and loans only to such extent and under such conditions as may be prescribed or as may be specified in the bye-laws.
