Section 54(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)An apex society shall utilise the Principal State Partnership Fund for the purpose of-(a)directly purchasing shares in other registered societies;(b)providing moneys to a registered society (hereafter in this Chapter referred to as the central society) to enable that society to purchase shares in other registered societies (hereafter in this Chapter referred to as the primary societies);(c)making payments to the Government in accordance with the provisions of this Chapter; and for no other purpose.
