Section 63 in Arunachal Pradesh Co-operative Societies Act, 1978
63. Other forms of State aid to societies.
- Notwithstanding anything contained in any law for the time being in force but subject to such conditions as the Central Government, by general or special order, may specify in this behalf, the Central Government may-(a)give loans to a society;(b)guarantee the payment of the principal debentures issued by a society or of interest thereon of both or the repayment of the share capital of a society to its members or the payment of dividend thereon at such rates as may be specified by the Central Government;(c)guarantee the repayment of loans given by a co-operative bank to a society;(d)guarantee the repayment of the principal of and payment of interest on loans and advance given by the Reserve Bank of India or the Industrial Finance Corporation of India or any other authority constituted under any law for the time being in force; or(e)provide financial assistance, in any other form (including subsides), to a society.
