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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(1) in The Bihar Co-operative Societies Act, 1935

(1)Except with the general or special sanction of the Registrar and subject to such restrictions as he may impose, a registered society shall not-
(a)make a loan to any person other than a member, or
(b)lend money on the security of movable property.