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 44] [Entire Act] State of Chattisgarh - Subsection Section 44(3) in The Chhattisgarh Co-Operative Societies Act, 1960 (3)No investment of any of its fund in immovable or movable property, other than funds created for specified purposes, shall be made by a society, other than a housing society.
