Section 49 in The Arunachal Pradesh Co-operative Societies Rules, 1984
49. Amount to be deducted by a society from its profits before arriving at its net profits.
- In addition to the sums referred to in sub-section (1) of Section 66, the following sums shall be deducted by a society from its profits before arriving at its net profit for the purpose of sub-section (2) of Section 66-(i)contribution, if any, to be made to any sinking fund or guarantee fund constituted under the provisions of the Act, these rules or bye-laws of the society for ensuring due fulfilment of guarantee given by Government to respect of loans raised by the society;(ii)provision considered necessary for depreciation in the value of any security, bonds or shares held by the society as part of its investments;(iii)any provision required to be made for the redemption of share capital contributed by Government or by a federal society.
