Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(1) in Andhra Pradesh Co-Operative Societies Rules, 1964

(1)A reserve fund maintained by a society shall belong to the society and is intended to meet unforeseen losses. [No member shall have any claim to share in it] [Substituted by G.O.Ms. No. 2804. F & A. (Leg.), dated 24-11-1965.].