Section 63 in Assam Co-Operative Societies Act, 2007
63. Mobilisation of funds.
(1)A cooperative society may raise funds in the shape of equity, capital, deposit and loans from its members to such extent and under such conditions as may be specified in the bye-laws.(2)A cooperative society may borrow funds from non-member individuals and institutions including Government to such extent and under such conditions as may be specified in the bye-laws.
