Section 43(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)[ Notwithstanding anything contained in sub-sections (1) and (2), and subject to the guidelines issued by the Reserve Bank of India and the National Bank, from time to time, a co-operative credit structure entity may,-(a)borrow from any financial institution regulated by the Reserve Bank of India, keeping in view the interest of the society and its members;(b)decide interest rates on deposits and loans; and(c)decide loan policies and issues relating to individual loans.]
