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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2) in Rajasthan Co-operative Societies Act, 1965

(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.