Section 51(6) in Rajasthan Co-operative Societies Act, 2001
(6)[ Notwithstanding anything contained in this section, a short term co-operative credit structure society may determines its loan policies and decide individual loan to its members keeping in view the interest of the society and its members.] [Added by Notification No F. 2(15) Vidhi/2/2010 dated 3-4-2010 w.e.f. 16-10-2009.]Provided that where guidelines are issued by the Reserve Bank of India in this regard for the Urban Co-operative Bank, such guide lines shall have effect.
