Section 13A(2) in The Bihar Co-operative Societies Act, 1935
(2)Without prejudice to the generality of the provisions contained in subsection (1), the State Government may. -(a)with a view to aid the growth of a registered society in general or of any class of registered societies subscribe directly to the share capital of a registered society;(b)assist indirectly in the formation and augmentation of the share capital of a registered society;(c)give loans or make advances to a registered society or guarantee repayment of principal and payment of interest on debentures issued by a registered society or guarantee repayment of principal and payment of interest on loans or advances to a registered society.]
