Section 57(4) in Himachal Pradesh Co-Operative Societies Act, 1968
(4)Subject to the rules, any portion of the reserve fund not used in the business of a society shall be invested or deposited,-(a)in the post office saving bank; or(b)in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (2 of 1882), other than those specified in clause (e) of that section; or(c)in any other bank approved by the Registrar.
