Section 119 in West Bengal Co-operative Societies Rules, 2011
119. [ Investment of Funds.
In addition to the manner specified in section 79 of the Act, a co-operative society may invest or deposit its funds in any other manner permitted by the Registrar and in case of societies under co-operative credit structure entity, as provided under sub-section (6) of section 134C of the Act.] [[Substituted by Serial No. (24) of the Notification No. 3857-Co-op./H/2R-09/2012, dated 26th December, 2012, w.e.f. 1.2.2013, earlier which was as follows :
