Section 80(b) in West Bengal Co-operative Societies Rules, 2011
(b)with the permission of the Registrar and under such conditions as he may impose, the West Bengal State Co-operative Agriculture and Rural Development Bank or the State Co-operative Bank or a Central Co-operative Bank, or a central or a primary society may incur liabilities irrespective of the amount of its paid-up share capital and reserve fund separately invested outside the business, for the purpose of providing loans to its members for production, marketing and processing of any agricultural or industrial commodity and also for hypothecation or pledging of produce of the members;
