Section 60 in Jammu and Kashmir Co-Operative Societies Act, 1989
60. Investment of funds.
- A co-operative society may invest or deposit its funds-(a)in Government Saving Bank; or(b)in any of the securities specified in section 20 of the Trust Act, Samvat 1977; or(c)in the shares or securities of any other co-operative society; or(d)with any bank or [Reserve Bank regulated financial institution of its choice] [Substituted for "person carrying on the business of banking approved for this purpose by Registrar" by Act No. X of 2010, w.e.f. 29.4.2010.]; or(e)in any other mode permitted by the rules [:] [Substituted for "." by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.][Provided that the provisions of clause (e) shall not apply to a Co-operative Credit Structure Society.][Inserted by Act No. X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
