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 18] [Entire Act] State of Jharkhand - Subsection Section 18(2) in The Bihar Co-operative Societies Act, 1935 (2)The reserve fund shall not be used in the business of the society except to such extent and in such manner as may be prescribed by the rules.
