Section 21 in Punjab Self-Supporting Co-operative Societies Act, 2006
21. Investment of funds.
- A self-supporting co-operative society, may invest or deposit its funds in-(a)any federal society of which it is a member;(b)a post office, a District Central Co-operative Bank Limited, the Punjab State Co-operative Bank Limited or any Scheduled Bank;(c)the equity of other self-supporting co-operative society; or(d)any of the securities specified in section 20 of the Indian Trust Act, 1882.
