Section 64 in The Multi-State Co-Operative Societies Act, 2002
64. Investment of funds.—
A multi-State co-operative society may invest or deposit its funds—(a)in a co-operative bank, State co-operative bank, co-operative land development bank or Central co-operative bank; or(b)in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (2 of 1882); or(c)in the shares or securities of any other multi-State co-operative society or any co-operative society; or(d)in the shares, securities or assets of a subsidiary institution or any other institution; or(e)with any other bank; or(f)in such other mode as may be provided in the bye-laws.Explanation.—For the purposes of clause (e), “bank” means any banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949), and includes—(i)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(ii)a subsidiary bank as defined in clause (k) of section 2 of the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959);(iii)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970) or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980).
