Section 80(c) in West Bengal Co-operative Societies Rules, 2011
(c)with the permission of the Registrar and under such conditions as he may impose, a co-operative society may incur liabilities by way of loan or deposits from another co-operative society, repayable within a period of fifteen months irrespective of the amount of its paid-up share capital and reserve fund separately invested, if such liabilities are incurred on pledge or hypothecation of marketable security or goods or both and the amount of such liabilities does not exceed eighty per centof the market value of such security or goods or both, offered for pledge or hypothecation.
