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State of Punjab - Section

Section 32 in The Punjab Co-operative Societies Rules, 1963

32. Manner of making application for loan or subsidy. [Section 85 (2) (xxxv) &(xxxvi)]

- An application by a Cooperative Society for a loan or subsidy or both from [the Government or a Government sponsored agency shall be made through the Registrar. While forwarding the application, the Registrar shall record his opinion regarding the eligibility of the Co-operative Society for the said loan or subsidy or both, its financial position and the desirability of sanctioning to the Co-operative Society the said loan or subsidy or both.] [Words substituted by Punjab Government Gazette Notification dated 18.2.86 (Section 7)]