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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Maharashtra - Subsection

Section 50(2) in The Maharashtra Cooperative Societies Rules, 1961

(2)[ The net profits calculated in accordance with the provisions of rule shall be appropriated for the creation of -
(a)Development Fund;
(b)Dividend Equalisation Fund; or
(c)any other fund created under bye-laws.]