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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(4) in Jharkhand Co-operative Societies Act, 2008

(4)In registered co-operative societies at least ten percent of the net profit shall be transferred to an "Equity Redemption Fund" till such time as the amount of this fund becomes equal to the share capital contribution of the State Government.