Section 25(4) in The Multi-State Co-Operative Societies Rules, 2002
(4)The balance in the fund, constituted under rule 4 of the Multi-State Co-operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding up and Execution of Decrees, Orders and Decisions) Rules, 1985, at the commencement of these rules shall be construed the fund as if constituted under these rules.
