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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(1) in Kerala Cooperative Societies Act, 1969

(1)A society shall not make a loan to any person or a society other than a member:Provided that District Co-operative Bank may make loan to its nominal or associate members:Provided further that, with the general or special sanction of the Registrar a society may make loans to another society.