Section 48 in The Goa Co-operative Societies Act, 2001
48. Other forms of State aid to societies.
- Notwithstanding anything contained in any law for the time being in force, but subject to such conditions as the Government may, by general or special order specify in this behalf, the Government may,-(a)give loans to a society;(b)guarantee the payment of the principal of debentures issued by a society, or of interest thereon, or both or the repayment of the share capital of a society to its members, or the payment of dividends thereon at such rates as may be specified by the Government;(c)guarantee the repayment of loans given by a Co-operative Bank to a society;(d)guarantee the repayment of the principal of and payment of interest on, loans and advances given by the Reserve Bank of India, or any Bank or any other financial institution constituted under any law for the time being in force; or(e)provide financial assistance, in any other form, including subsidies, to a society.
