Section 15(2) in Jharkhand Co-operative Societies Act, 2008
(2)A co-operative society may mobilise debentures, deposits, raised loans and receive grants from external sources to such extent and other such conditions as may be specified in the bye laws. Deposits and loans raised from external sources, however, shall at no time exceed ten times the sum of memebr funds and organisational reserves, less accumulated deficit, if any.
