Section 7(2) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(2)Every multi-State co-operative society may, with the permission of the Central Registrar invest or deposit its reserve fund in : -(i)acquisition or purchase of land and building and construction of building for-(a)its office, staff and equipment;(b)installation or operation of its machinery or plant;(ii)purchase of machinery or plant which is required for its main business;(iii)acquisition or purchase of land and building and construction of buildings for the purposes mentioned in clause (i) (a) and also for the benefit of its members in accordance with the provisions of its bye-laws; and(iv)its own business.
