Section 45A in The Maharashtra Cooperative Societies Rules, 1961
45A. [ Limits on loans against fixed deposits. [Inserted by G.N. of 8-11-1971.]
(1)When a society makes a loan to a depositor on the security of his fixed deposit with the society, the amount of loan shall not exceed 90 per cent of the deposit amount and the period for which the loan is granted shall not extend beyond the date of maturity of the fixed deposit.(2)If the depositor does not repay the loan within the period for which it is granted, the fixed deposit amount may be adjusted towards the repayment of the loan amount and the interest thereon, and only the balance, if any, shall be paid by the society to the depositor on the date of maturity.]
