Section 62 in Arunachal Pradesh Co-operative Societies Act, 1978
62. Agreement by Central Government and Apex societies.
- Subject to the foregoing provisions of this Chapter-(a)the Central Government may enter into an agreement with an Apex society setting out the terms and conditions on which it shall provide moneys to the Apex society for the purpose specified in Section 52;(b)All Apex society may, with the previous approval of the Central Government, enter into an agreement with a Central society setting out the terms and conditions on which it shall provide moneys to that society from the Principal State Partnership Fund for the purpose specified in Clause (b) of sub-section (2) of Section 53.
