Section 43 in Jharkhand Co-operative Societies Rules, 2008
43. Investment and Deposits.
- Any fund of a registered society, not invested in accordance with section 19 of the Act, and not required for the business of the society shall be kept in deposit with a nationalized commercial bank, the central co-operative Bank of the area of the Jharkhand State Cooperative Bank or in the local Postal Savings Account.
