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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(3) in West Bengal Societies Registration Rules, 1963

(3)The reserve fund shall belong to the society and shall be indivisible and no member shall have any claim to a specified share in it:Provided that in case of division of the society into two or more new societies, the reserve fund may, with the sanction of the Registrar, be distributed equitably amongst the new societies.