Section 59(2) in Arunachal Pradesh Co-operative Societies Act, 1978
(2)All moneys received by a Central society in respect of shares of Primary societies purchased from the moneys in the Subsidiary State Partnership Fund on redemption of such shares or by way of dividends or otherwise shall, in the first instance be credited to that Fund and then transferred to the Apex society which shall credit them to the Principal State Partnership Fund.
