Section 39(b) in Rajasthan Co-operative Societies Act, 1965
(b)any person who has borrowed a loan, other than a short term loan as defined in section 84 from a society of which he is member before the date of the coming into force of this Act shall, as soon as possible, make a declaration in the form and to the effect referred to in clause (a) and no such person shall, unless and until he has made such declaration, be entitled to exercise any right as a member of the society;
