Section 52 in The Manipur Co-operative Societies Act, 1976
52. Principal State Partnership Fund.
(1)An Apex Society which is provided with moneys as aforesaid shall, with such moneys, establish a fund to be called the "Principal State Partnership Fund".(2)An Apex Society shall utilise the Principal State Partnership Fund for the purpose of-(a)directly purchasing shares in other societies with limited liability;(b)providing moneys to a society to enable that society (hereinafter in ' this Chapter referred to as a "Central Society") to purchase shares in other societies with limited liability (the latter societies being hereinafter in this Chapter referred to as "Primary Societies");(c)making payable to the State Government in accordance with the provisions of this Chapter; and for no other purpose.
