Section 189 in The U.P. Co-operative Societies Rules, 1968
189. [ [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]
No co-operative society shall, except with the permission of the Registrar, lend money to a member on a bond secured by the suretyship of a non-member:Provided that the said provision shall not apply to the Primary Agricultural Co-operative Credit Society and Co-operative Banks.]Note. - Registrar of the State means Registrar appointed by the State Government under sub-section (1) of Section 3 of the Act.
