Section 63(1) in Haryana Co-operative Societies Act, 1984
(1)A co-operative may receive deposits, raise loans and receive grants from external sources to such extent and under such conditions as may be specified in the bye-laws :Provided that the total amount of deposits and loans received during any financial year shall not exceed ten times of the sum of subscribed share capital and accumulated reserves :Provided further that while calculating the total sum of subscribed share capital and accumulated reserves, the accumulated losses shall be deducted.
