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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(2)(r) in The M.P. Co-Operative Societies Act, 1960

(r)provide for the formation and maintenance of reserve funds, and the objects to which such funds may be applied and for the investment and use of any fund including reserve fund under the control of a society;