Section 46 in Uttarakhand Co-Operative Societies Act, 2003
46. Subsidiary State partnership Fund.
(1)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 utilize 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.
