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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(h) in Andhra Pradesh Co-Operative Societies Rules, 1964

(h)'owned capital' means the paid-up share capital, reserve fund and any other reserve which has been created out of profit and not with drawable without previous permission of the Registrar;