Section 57A(4) in Kerala Cooperative Societies Act, 1969
(4)Subject to the provisions of this Act and the scheme, the Co-operative Development and Welfare Fund shall be utilized for payment of grant or loans to societies for the following purposes namely:-(i)for the purpose of safeguarding the interests of the societies against any loss or damage to their assets and properties, despite reasonable precautions to prevent such loss or damage;(ii)for utilizing for the developmental activities of the societies; and(iii)for any other purpose, as may be specified in the scheme.
