Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act] State of Bihar - Subsection Section 15(1)(c) in The Bihar Co-operative Societies Rules, 1959 (c)the purpose to which its funds are applicable, the manner in which capital may be raised; and the custody and investment of its funds;