Section 44(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Subject to the provisions of sub-section (3), a society may invest or deposit its funds-(a)in savings account of Government Post-office or Government securities; or(b)in any Bank or financial institution regulated by Reserve Bank; or(c)in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (II of 1882); or(d)with the federal society of which it is a member or in the purchase of the share thereof; or(e)with any other society with limited liability or in the purchase of the shares or securities or debentures thereof.
