Section 43 in The Orissa Co-operative Societies Act, 1962
43. Principal State Partnership Fund.
(1)An Apex Society, which is provided with moneys by the State Government under Section 42 shall, with such moneys, establish a fund to be called the. Principal State Partnership Fund.(2)An Apex Society shall utilise the 'Principal State Partnership Fund' only for the purpose of -(a)directly purchasing shares in other Societies;(b)providing moneys to a Society (hereinafter in this chapter referred to as 'Central Society') to enable that Society to purchase shares in other Societies (hereinafter in this chapter referred to as 'Primary Societies') and(c)making payments to the State Government in accordance with the provisions of this Chapter.
