Section 72(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

[Cites 0, Cited by 3] [Section 72(1)] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983

(a)A registered society shall, out of its net profits as declared by the Registrar for the purposes of this Act in respect of any cooperative year, contribute,-

(i)three per cent of the net profits to the co-operative research and development fund; and

(ii)two per cent of the net profits to the co-operative education fund, within such time and in such manner as may be prescribed.

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State of Tamilnadu - Subsection

Section 72(1)(a) in The Tamil Nadu Co-Operative Societies Act, 1983