Section 5 in The National Co- Operative Development Corporation (Amendment) Act, 2002
5. Amendment of section 9.- In section 9 of the principal Act,-
(i)in sub- section (1),-(1)in the opening portion, for the words" plan and promote", the words" plan, promote and finance" shall be substituted;(2)after clause (b), the following clause shall be inserted, namely:-(c)development of notified services.(ii)in sub- section (2),-(1)in clause (b), for the words" and notified commodities", the words" livestock, poultry feed, industrial goods, notified commodities and notified services" shall be substituted;(2)in clause (e), the following proviso shall be inserted, namely:-" Provided that no such guarantee shall be required in cases in which security to the satisfaction of the Corporation is furnished by the borrowing co- operative society;".
