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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(2) in Karnataka Co-Operative Societies Act, 1959

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