 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Multi-State Cooperative Societies Act, 1984 59. Government aid to multi-State Cooperative Societies.- Notwithstanding anything contained in any law for the time being in force, the Central Government or a State Government may, with a view to promoting cooperative movement - a. subscribe to the share capital of a multi-State cooperative society; b. give loans or make advances to a multi-State cooperative society; c. guarantee the repayment of principal and payment of interest on debentures issued by a multi-State cooperative society; d. guarantee the repayment of share capital of a multi-State cooperative society and dividends thereon at such rates as may be specified by the Central Government or the State Government; e. guarantee the repayment of principal and payment of interest on loans advances to a multi-State cooperative society; f. give financial assistance in any other form, including subsides, to any multi-State cooperative society.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back