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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Haryana - Subsection

Section 64(1) in Haryana Co-operative Societies Act, 1984

(1)A co-operative society shall advance loans to its members, its employees under a scheme approved by the Registrar or to its depositors on the security of their deposits :Provided that a co-operative society may make a loan to another co- operative society who is not its member with the prior approval of the Registrar.