Section 49(1) in Delhi Co-operative Societies Act, 1972
(1)A co-operative society may invest or deposit its fund-(a)in the post office savings bank; or(b)in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (2 of 1882); or(c)in the shares or securities of any other co-operative society; or(d)with any bank carrying on the business of banking approved for this purpose by the Registrar; or(e)in any other mode permitted by the rules.
