Section 59 in Uttarakhand Co-Operative Societies Act, 2003
59. Investment of funds.
- Subject to the provisions of the rules, a co-operative society may invest or deposit its funds-(a)in any of the securities specified in section 20 of the Indian Trust Act, 1882 (Act II of 1882);(b)in the shares or debentures of any other co-operative society;(c)with any bank approved for this purpose by the Registrar; or(d)in any other mode permitted by the rules, or by general or special order of the State Government which will have the effect of Rules.
