Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Andhra Pradesh - Section Section 18 in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995 18. Reserve Fund : - A Co-operative Society may create a Reserve for such purpose as may be specified in the bye-law.
