Section 13(a) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(a)maintain such liquid resources and in such form as may be specified by the Reserve Bank of India in the case of those multi-State co-operative credit societies which are coming under the purview of the Banking Regulation Act, 1949 (10 of 1949)-and by the Central Registrar in the case of other multi-State co-operative societies; and
