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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(2) in The U.P. Co-operative Societies Act, 1965

(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.