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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(2) in The Orissa Co-operative Societies Act, 1962

(2)A Central Society shall utilise the 'Subsidiary State Partnership Fund' only for the purpose of-
(a)purchasing shares in Primary Societies; and
(b)making payments to the Apex Societies in accordance with the provisions of this chapter.