Section 45 in Jammu and Kashmir Co-Operative Societies Act, 1989
45. Principal Government Partnership Fund.
(1)An apex society which is provided with money by the Government under section 44 shall, with such moneys, establish a fund to be called the "Principal Government Partnership Fund".(2)An apex society shall utilize the 'Principal Government Partnership Fund' for the purpose of(a)directly purchasing shares in other co-operative societies with limited liability;(b)providing money to a co-operative society (hereinafter in this chapter referred to as central society) to enable that society to purchase shares in other co-operative societies with limited liability (hereinafter in this chapter referred to as primary societies);(c)making payments to the Government in accordance with the provisions of this Chapter; and for no other purpose.
