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 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)All moneys received by an apex society in respect of shares of other co-operative societies purchased from the moneys in the principal State partnership fund on redemption of such shares, or by way of dividend or otherwise shall be credited to that fund.