Section 54(2) in The Tripura Co-operative Societies Act, 1974
(2)The Government may-(a)guarantee the payment of the principal or debentures issued by a society, or of interest thereon, or both, or the repayment of the share capital of a society to its members or the payment of the dividends thereon at such rates as may be specified by the Government;(b)guarantee the repayment of loans given by a co-operative bank to a society;(c)guarantee the repayment of the principal of, and payment of interest on, loans and advances given by the Reserve Bank of India, or the Industrial Finance Corporation of India, or any other authority constituted under any law for the time being in force; or(d)provide financial assistance, in any other form (including subsidies), to a society.
