Section 9(2) in The National Co-Operative Development Corporation Act, 1962
(2)In particular and without prejudice to the generality of the foregoing provision, the Corporation may--(a)advance loans or grant subsidies to State Governments for financing co-operative societies and for employment of staff for implementing programmes of co-operative development;(b)provide funds to State Governments for financing co-operative societies for the purchase of [agricultural produce, foodstuffs] [Substituted by Act 3 of 1974, Section 8, for "agricultural produce" (w.e.f. 1-4-1974)] [livestock, poultry feed, industrial goods, notified commodities and notified services] [The words [and notified commodities] substituted by Act 45 of 2002 ] on behalf of the Central Government;(c)plan and promote programmes through co-operative societies for the supply of seeds, manures, fertilizers, agriculties for the supply of seeds, manures, fertilizers, agriculment of agricultural produce;(d)[ provide loans and grants directly to the national level co-operative societies and other co-operative societies having objects extending beyond one State; [Inserted by Act 3 of 1974, Section 8, (w.e.f. 1-4-1974)](e)provide loans to co-operative societies on the guarantee of State Governments or in the case of co-operative societies in the Union territories, on the guarantee of Central Government;[Provided that no such guarantee shall be required in cases in which security to the satisfaction of the Corporation is furnished by the borrowing co-operative society](f)participate in the share capital of the national level co-operative societies and other co-operative societies having objects extending beyond one State.]
