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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(1) in The Goa Co-operative Societies Act, 2001

(1)No society shall make a loan to any person other than a member, or on the security of its own shares, or on security of any person who is not a member:Provided that with the approval of the general body, a society may make loans to or accept deposits from another society of its classification which is not its member.