Section 53 in The Orissa Co-operative Societies Act, 1962
53. Other forms of State.
- aid to Societies - Notwithstanding anything contained in any law for the time being in force, the State Government may -(a)give loan or make advances to Societies;(b)guarantee the repayment of principal and payment of interest on debentures issued by a Society;(c)guarantee the re-payment of share capital of a Society and dividends thereon at such rates as may be specified by the State Government;(d)guarantee the re-payment of principal and payment of interest on loans and advances to and deposits with a Co-operative Society; and(e)give financial assistance in any other form, including subsidies to any Society.
