Section 182 in The U.P. Co-operative Societies Rules, 1968
182. [ [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]
Except with the general or special permission of the Registrar, no co-operative society, which is an ordinary member of a Central Co-operative Bank shall contract a loan (other than acceptance of deposits) from any source other than the said Bank, unless the bank has given consent to take loan from other sources or had expressed its inability to finance the society.
