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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Himachal Pradesh - Subsection

Section 78(2) in Himachal Pradesh Co-Operative Societies Rules, 1971

(2)Notwithstanding anything contained in sub-rule (1) above, a Cooperative Society may receive deposits from its members exceeding the limit fixed in sub-rule (1), provided that amount in excess of the said limit is invested outside the business of the society.