Section 64 in The Tamil Nadu Co-Operative Societies Act, 1983
64. Other forms of State aid to registered societies.
- Notwithstanding anything contained in this Act or any other law for the time being in force, the Government may, subject to such conditions as they may by general or special order, specify in this behalf,-(a)grant loans or make advances to any registered society;(b)guarantee the re-payment of principal and payment of interest on debentures issued by a registered society;(c)guarantee the re-payment of share capital of registered society and dividends thereon at such rates as may be specified by the Government;(d)guarantee the re-payment of principal and payment of interest on loans and advances to a registered society;(e)guarantee the re-payment of deposits received by a registered society and payment of interest on such deposits; and(f)give financial assistance in any other form including subsidies, to any registered society.
