Section 48 in Himachal Pradesh Co-Operative Societies Act, 1968
48. Other forms of State aid to Co-operative societies.
- Notwithstanding anything contained in any law for the time being in force, the Government may-(a)subscribe to the share capital of a co-operative society;(b)give loans or make advances to a co-operative society;(c)guarantee the repayment of share capital of a co-operative society and dividends thereon at such rates as may be specified by the Government;(d)guarantee the repayment of principal and payment of interest on loans and advances to a co-operative society; and(e)give financial assistance in any other form, including subsidies to any society.
