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State of Himachal Pradesh - Section

Section 68 in Himachal Pradesh Co-Operative Societies Rules, 1971

68. Investment of funds.

- In addition to the manner specified in section 53, a Co-operative Society may invest or deposit its funds :-
(a)with the State Bank of India; or
(b)in the shares of the Reserve Bank of India; or
(c)in any other manner permitted by the Registrar.