Section 25(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)No financing bank or credit society, other than a land mortgage bank or a society, the object of which is to grant long term loans exclusively on the mortgage of immovable properties, shall grant loans for a period exceeding three years:[Provided that the Registrar may permit by a general or special order any such financing bank or credit society to grant loans for periods exceeding three years but not exceeding 'twenty' years for any of the objects to be specified by him in the order.] [Substituted by notification No. F-5-10-80-1-XV, dated 9-10-80.]
