Section 18 in The Karnataka Souharda Sahakari Act, 1997
18. Investment of Funds.
- Such of its funds as are not immediately required for use by a Co-operative, may be invested or deposited outside its business, namely: -(a)[ in any of the securities approved by the Government; or] [substituted by Act 26 of 2016 w.e.f. 24.12.2016.](b)with any Co-operative bank or scheduled bank.[Provided that in the case of a Co-operative Bank, such investment shall be made in accordance with the instructions and directives issued by the Reserve Bank from time to time.] [Inserted by Act 21 of 2004 w.e.f. 31.3.2004.]
