Section 45 in Delhi Co-operative Societies Act, 1972
45. Other forms of State aid to co-operative societies.
- Notwithstanding anything contained in any law for the time being in force, the Central Government may-(a)subscribe to the share capital of a co-operative society;(b)give loans or make advances to co-operative societies;(c)guarantee the repayment of principal and payment of interest on debentures issued by a co-operative society;(d)guarantee the repayment of share capital of a co-operative society and dividends thereon at such rates as may be specified by the Central Government;(e)guarantee the repayment of principal and payment of interest on loans and advances to a co-operative society; and(f)give financial assistance in any other form, including subsidies, to any co-operative society.
