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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(2) in The Maharashtra Co-Operative Societies Act, 1960

(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.