Section 62 in The West Bengal Co-Operative Societies Act, 1983
62. Investment of funds. -
A co-operative society may invest or deposit its funds-(a)in a Government savings bank; or(b)in any security specified in section 20 of the Indian Trusts Act, 1882; or(c)in the share or debenture or security of any other co-operative society with the previous sanction of the Registrar and in the manner prescribed:Provided that no such sanction shall be necessary where a primary co-operative society invests or deposits its fund in the share or debenture of a central society or an apex society or where a central society or apex society invests or deposits its fund in the share or debenture of a primary co-operative society; or(d)in such other manner as may be prescribed.
