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 52] [Entire Act] State of Meghalaya - Subsection Section 52(1) in The Meghalaya Co-operative Societies Act (1)Every registered society shall maintain a Reserve Fund formed for its profits and carry to the fund in each year not less than twenty five per centum of its net profits.
