Section 70 in Arunachal Pradesh Co-operative Societies Act, 1978
70. Contribution to public purposes.
- After providing for the reserve fund as provided in Section 67 and for the educational fund as provided in Section 69, a society may set aside a sum not exceeding twenty per cent of its net profits and utilise, with the approval of such federal society as may be notified by the Government in this behalf from time to time the whole or part of such in contributing to any co-operative purpose, or to any charitable purpose within the meaning of Section 2 of the Charitable Endowments Act, 1890 (VI of 1890) or to any other public purpose.
