Section 46 in Jammu and Kashmir Co-Operative Societies Act, 1989
46. Subsidiary Government Partnership Fund.
(1)A central society which is provided with money by an apex society from the 'Principal Government Partnership Fund' shall with such money establish a fund to be called the 'Subsidiary Government Partnership Fund'.(2)A central society shall utilize the !Subsidiary Government Partnership Fund' for the purpose of(a)purchasing shares in primary societies;(b)making payment to the apex society in accordance with the provisions of this Chapter; and f r no other purpose.
