Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)A central society shall utilize the !Subsidiary Government Partnership Fund' for the purpose of
(a)purchasing shares in primary societies;
(b)making payment to the apex society in accordance with the provisions of this Chapter; and f r no other purpose.