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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(2) in Kerala Cooperative Societies Act, 1969

(2)A central society shall utilize the Subsidiary State Partnership Fund for the purpose of"
(a)purchasing shares in primary societies; or
(b)making payments to the apex society in accordance with the provisions of this Chapter and for no other purpose.