Section 70 in The Manipur Co-operative Societies Act, 1976
70. Investment of funds.
- A society shall invest or deposit its fund in one or more of the following:(a)in a Central Bank, or the State Co-operative Bank;(b)in any of the securities specified in Section 20 of the Indian Trusts Act, 1882 (II of 1882);(c)in the shares or security bonds or debentures issued by any other society with limited liability;(d)in any banking company approved for this purpose by the Registrar, and on such conditions as the Registrar may, from time to time, impose;(e)in any other mode permitted by the rules, or by general or special order of the Government.
