Section 43(2) in The Orissa Co-operative Societies Act, 1962
(2)An Apex Society shall utilise the 'Principal State Partnership Fund' only for the purpose of -(a)directly purchasing shares in other Societies;(b)providing moneys to a Society (hereinafter in this chapter referred to as 'Central Society') to enable that Society to purchase shares in other Societies (hereinafter in this chapter referred to as 'Primary Societies') and(c)making payments to the State Government in accordance with the provisions of this Chapter.
