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State of Goa - Section

Section 39 in Goa Co-operative Societies Rules, 2003

39. Investment of funds in other mode.

- A society may, in addition to the modes specified in clauses (a) to (f) of section 55 of the Act, invest or deposit its funds as are not needed by the society in secured debentures and deposits of companies and Co-operative institutions which are guaranteed by the State or Central Government.