Section 50 in Rajasthan Co-operative Societies Act, 1965
50. Subsidiary State Partnership Fund.
- A central society which is provided with moneys by an apex society from the Principal State Partnership Fund shall, with such moneys, establish a fund to be called the "Subsidiary State Partnership Fund".(2)A central society shall utilise the Subsidiary State Partnership Fund" for the purpose of-(a)purchasing shares in primary societies;(b)making payments to the apex society in accordance with the provisions of this Chapter; and for no other purpose.
