Section 52(2) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(2)The State Bank and the [Primary Agriculture and Rural Development Banks] [Substituted for 'Primary Land Development Bank' vide Act No, 16 of 1987 w.e.f. 16-11-1987.] shall contribute to such funds at such rate as may be prescribed, and the maintenance and utilisation of such funds shall be governed by such regulations as may be made by the Board in this behalf.
