Section 46 in The U.P. Co-operative Societies Act, 1965
46. Subsidiary State Partnership Fund.
(1)Central society which is provided with moneys, by an apex society from the Principle State Partnership Fund shall, with such moneys, establish a fund to be called the Subsidiary State Partnership Fund(2)A central society shall utilize 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.
