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 0] [Section 87(1)] [Section 87] [Entire Act] State of Haryana - Subsection Section 87(1)(a) in Haryana Co-operative Societies Act, 1984 (a)at least 10% of the profits of any year are carried each to the reserve fund and the bad and doubtful debt fund;