Section 56(1)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(1)(a) in The Orissa Co-operative Societies Act, 1962

(a)transfer an amount not less than ten per cent in the case of a Co-operative Farming Society and not less than twenty-five per cent in any other case, of the profits to the reserve fund; and

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State of Odisha - Subsection

Section 56(1)(a) in The Orissa Co-operative Societies Act, 1962