Section 44 in Kerala Cooperative Societies Act, 1969
44. Principal State Partnership Fund.
(1)An apex society which is provided with moneys by the Government under section 43 shall, with such moneys, establish a fund to be called the "Principal State Partnership Fund".(2)An apex society shall utilize the Principal State Partnership Fund for the purpose of"(a)directly purchasing shares in order societies with limited liability; or(b)providing moneys to a central society to enable that society to purchase shares in order societies with limited liability (hereinafter in this Chapter referred to as primary societies) ; or(c)making payments to the Government in accordance with the provisions of this Chapter, and for no other purpose.
