Section 82 in West Bengal Co-operative Societies Act, 2006
82. Reserve Fund.
- Every Co-operative society shall transfer, in every Co-operative year, not less than ten per cent, of its net profit to a Reserve Fund:Provided that the Reserve Fund shall be invested in a Government Saving Bank including Nationalised Bank, Co-operative Banks and Regional Rural Banks or in any security specified in section 20 of the Indian Trust Act, 1882 or in the business of the Co-operative society in such manner as may be prescribed.
