Section 32(1) in The Co- Operative Societies Act, 1912

Central Government Act

(1) A registered society may invest or deposit its funds--

(a) in the Government Savings Bank, or

1. Added by the A. O. 1937. 2. Ins. by the A. O. 1950. 3. Subs. by the A. O. 1950, for" Item 59". 4. Subs. by the A. O. 1950, for" the Government of India Act, 1935 ". 5. For s. 28A ins. in the U. P., see the Co- operative Societies (U. P. Amendment) Act, 1944 (U. P. 1 of 1944 ) as continued in force by the U. P. Expiring Laws Continuance Act, 1948 (U. P. 13 of 1948 ).

(b) in any of the securities specified in section 20 of the Indian Trusts Act, 1882 (2 of 1882 ), or

(d) with any bank or person carrying on the business of banking approved for this purpose by the Registrar, or

(e) in any other mode permitted by the rules.