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State of Tripura - Section

Section 50 in The Tripura Co-operative Societies Rules, 1976

50. Appropriation of profits.

(1)The other purposes for which a society may appropriate its profits shall be education and enlightenment of the members of the society as also any Co-operative or charitable purpose including relief to the poor, education, medical relief and advancement of any other general public utility; provided that the expenditure on such item does not exceed 10 per cent of the net profits.
(2)No bonus no shares shall be given over and above the dividend.Explanation. - Nothing in this rule shall prohibit giving of any bonus as contemplated in Clause (3) of Section 2.