Section 53 in The Maharashtra Co-Operative Societies Act, 1960
53. Subsidiary State Partnership Fund.
(1)A Central Society which is provided with moneys by an Apex Society from the Principal State partnership Funds shall, with such moneys, establish a Fund to be called the "Subsidiary State Partnership Fund".(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.
