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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(1) in Jharkhand Co-operative Societies Rules, 2008

(1)A registered society may raise funds for its business by obtaining loan or deposits from the State Government, the financing bank or members or non-members or by issuing bonds or debentures or otherwise in accordance with its bye-laws.