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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(1) in The Orissa Co-operative Societies Rules, 1965

(1)The reserve fund maintained by a Society shall belong to the Society as a whole and is intended to meet unforeseen losses. It shall be indivisible and no members shall have any claim to a share in it.