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 49A] [Entire Act] State of Maharashtra - Subsection Section 49A(3) in The Maharashtra Cooperative Societies Rules, 1961 (3)The net profit thus arrived at together with the amount of profits brought forward from the previous year shall be available for appropriation.]
