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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(3) in The Gujarat Co-Operative Societies Act, 1961

(3)Where the reserve fund of a society exceeds its authorised share capital, then, notwithstanding anything contained in sub-section (1), the society may, with the previous permission of the Registrar carry to its reserve fund each year an amount which may be less than one-fourth but not less than one-tenth of its net profits.