Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)A central society shall utilize the subsidiary State partnership fund for the purpose of-
(a)purchasing shares in primary societies;
(b)making payments to the apex society in accordance with the provisions of this chapter, and for no other purpose.