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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(2) in The Gujarat Co-Operative Societies Act, 1961

(2)A Central society shall utilise the Subsidiary State Partnership Fund for the purpose of-
(a)purchasing shares in primary societies;
(b)making payments to the Apex society in accordance with the provisions of this Chapter;
and for no other purpose.