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State of Odisha - Section

Section 38 in The Orissa Self-Help Co-operatives Act, 2001

38. Mobilisation of funds.

(1)A Co-operative may mobilise funds in the shape of equity capital, deposits and loans from its members in such form, to such extent and under such conditions as may be specified in the articles of association.
(2)A Co-operative may raise funds and other forms of financial support such as guarantee from non-members, including banks, other financial and non-financial institutions, on mutually agreed terms, to such extent and under such conditions as may be specified in the articles of association.