Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 42 in Haryana Co-operative Societies Rules, 1989 42. Restrictions on grant of loans by a Co-operative Society against its own shares. - Sections 64 and 131(2)(xxii). - No co-operative society shall grant loans or make advances against the security of its own shares.
