Section 44(2)(a) in Sikkim Co-Operative Societies Act, 1955

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State of Sikkim - Subsection

Section 44(2)(a) in Sikkim Co-Operative Societies Act, 1955

(a)Notwithstanding the 'provisions of, sub-clause (1) (b), (d) and (e) It loan may' be given on personal security provided that the managing body of the society is satisfied as to the credit on the borrower and has taken from him a scheme for the utilization of the loan and has 'ascertained the truth of the statements contained in the scheme and the bona fides of the' borrowing member,

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State of Sikkim - Subsection

Section 44(2)(a) in Sikkim Co-Operative Societies Act, 1955