Section 51 in The Maharashtra Co-Operative Societies Act, 1960
51. Indirect partnership of State Government in societies.
- The State Government may, under appropriation made by law, provide moneys to a society for the purchase directly or indirectly, of shares in other societies with limited liability. (A society to which moneys are so provided for the aforesaid purpose is hereinafter in this Chapter referred to as an "Apex Society".)
