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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of West Bengal - Subsection

Section 58(2) in West Bengal Societies Registration Rules, 1963

(2)The reserve fund shall consist of—
(a)not less than.................. per centum or such higher proportion of the net profits annually carried to the fund;
(b)admission fee (after deducting preliminary expenses incurred in constituting the society);
(c)the value of all shares forfeited;
(d)the lapsed dividends and fines.