Section 72 in Mizoram Cooperative Societies Act, 2006
72. Government aid to co-operative societies.
- Notwithstanding anything contained in any law for the time being in force, the central government or a state government, either suo moto or on receipt of request from a with a view to promoting the movement, may:(a)subscribe to the share capital of a co-operative;(b)give loans or make advances to a co-operative;(c)guarantee the repayment of principal and payment of interest on debentures issued by a co-operative;(d)guarantee the repayment of share capital of a co-operative and dividend thereon at such rates as may be specified by the central government or the state government;(e)guarantee the repayment of principal and payment of interest on loans and advances to a co-operative;(f)give financial assistance in any other form, including subsidies, to any co-operative;(g)provide aid to any other co-operative on such terms any conditions as may be prescribed.Chapter- VIII Management of Property and Funds
