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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(3) in The Punjab Co-operative Societies Rules, 1963

(3)The reserve fund shall be indivisible and no member shall be entitled to claim a specified share in it:[Provided that the Reserve Fund may be utilized with the prior approval of Registrar in meeting losses when it is necessary so to do to save the Co-operative Society from going under liquidation or to prevent the depositors from making a run on the Co-operative Society for getting back their deposits or any such other eventuality.] [Proviso to sub-rule substituted by Punjab Government Gazette Notification dated October 14, 1974 (Section 4)]ssss