Section 63 in The Gujarat Co-Operative Societies Act, 1961
63. Other forms of State aid to societies.
- Notwithstanding anything contained in any law for the time being in force, but subject to such conditions as the State Government by general or special order may specify in this behalf, the State Government may,-(a)give loans to a society;(b)guarantee the payment of the principal of debentures issued by a society, or of interest thereon, or both, or the repayment of the share capital of a society to its members, or the payment of dividends thereon at such rates as may be specified by the State Government;(c)guarantee the repayment of the principal of and the payment of interest on, manes given by a Co-operative Bank to a society;(d)guarantee the repayment of the principal of, and payment of interest on, loans and advances given by the Reserve Bank of India, or the Industrial Finance Corporation of India, or any other authority constituted under any law for the time being in force, or(e)provide financial assistance, in any other form (including subsidies), to a society.
