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

State of Tripura - Subsection

Section 58(2) in The Tripura Co-operative Societies Act, 1974

(2)Of the net profits of a society in each year there shall be carried to the reserve fund not less than twenty-five per centum:Provided that no part of the reserve fund shall be invested in the business of the society or in any other purpose without the approval of the Registrar as prescribed in rules.