Section 45(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)An apex society shall utilize the principal State partnership fund for the purpose of-(a)directly purchasing shares in other co-operative societies with limited liability;(b)providing moneys to a co-operative society which includes in its membership other co-operative societies, to enable that society to purchase shares in other affiliated co-operative societies with limited liability (hereinafter in this chapter referred to as primary societies);(c)making payments to the State Government in accordance with the provisions of this chapter;(d)making such other payments as may be permitted by the State Government after the requirements in sub-clause (a),(b) and (c) have been met in full, and for no other purpose.
