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State of Goa - Section

Section 36 in Goa Co-operative Societies Rules, 2003

36. Maintenance of liquid resource and distribution of assets.

- Every society, except Co-operative Bank, which obtains any portion of its working capital by deposits, shall,-
(i)maintain such liquid resources and in such form as may be specified from time to time by the Registrar, and
(ii)utilise only such portion of its working capital in lending business and allocate its funds in accordance with such standards as may be specified from time to time by the Registrar.