Section 43 in Andhra Pradesh Co-Operative Societies Act, 1964
43. State aid to Societies.
- The Government may, subject to the rules,-(a)give loans or advance moneys to a society ;(b)subscribe to the share capital of a society ;(c)provide moneys to a society(i)for the purchase of shares of other societies ; or(ii)to enable it to provide moneys to another society to purchase shares in other societies ;(d)guarantee the repayment of principal and payment of interest on debentures issued by a society ;(e)guarantee the repayment of share capital of a society and dividends thereon at such rates as may be specified by the Government ;(f)guarantee the repayment of principal and payment of interest on loans and advance of moneys to a society ;(g)guarantee the repayment of deposits received by a society and payment of interest on such deposits subject to such terms and conditions as may be laid down by the Government ; and(h)give financial aid in any other form including subsidies to any society.
