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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(1) in The Tamil Nadu Co-Operative Societies Act, 1983

(1)A registered society shall not make a loan to any person other than a member:Provided that, with the general or special sanction of the Registrar, a registered society may make loans to another registered society:Provided further that a registered society may make such loans as may be specified in the bye-laws to any of its paid employees.