Section 38(3) in Andhra Pradesh Co-Operative Societies Rules, 1964
(3)No recoupment of the amount invested under this rule shall be necessary where the investment is made,-(a)By a society from its building fund constituted out of its profits; and(b)by a society, other than a credit society, in which the share capital raised from the members is intended to build up the special kind of business for which it has been registered.
