Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 67] [Entire Act] State of Gujarat - Subsection Section 67(1) in The Gujarat Co-Operative Societies Act, 1961 (1)Every society which does, or can, derive a profit from its transactions, shall maintain a reserve fund.
