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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(1) in The Punjab Co-operative Societies Rules, 1963

(1)Subject to the provisions of sub-rule (2), a Co-operative Society shall not receive deposits and loans whether from members or non-members which exceed the limit fixed from time to time in a general meeting subject to the approval of the Registrar who may at any time reduce it.