Section 46 in Haryana Co-operative Societies Act, 1984
46. State aid to co-operative societies.
- Notwithstanding any thing contained in any law for the time being in force, the Government may -(a)subscribe to the share capital of a co-operative society;(b)give loans or makes advances to a co-operative society;(c)guarantee the repayment of principal and payment of interest on debentures issued by a co-operative society;(d)guarantee the repayment of share capital of a co-operative society and dividends thereon at such rates as may be specified by the Government;(e)guarantee the repayment of principal and payment of interest on loans and advances to a co-operative society; and(f)give financial assistance in any other form including subsidies to any co-operative society.
