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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Manipur - Subsection

Section 53(2) in The Manipur Co-operative Societies Act, 1976

(2)A Central Society shall utilise that Subsidiary State Partnership Fund for the purpose of-
(a)purchasing shares in Primary Societies;
(b)making payments to the Apex Society in accordance with the provisions of this chapter ;
and for no other purpose.-