Section 53(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)A registered society may invest or deposit its funds-(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 the securities of any other registered society; or(d)with any bank or person carrying on the business of banking approved for this purpose by the Registrar; or(e)in any other mode permitted by the rules.
