Section 69 in The Manipur Co-operative Societies Act, 1976
69. Contribution to public purposes.
- After providing for the reserve fund as provided in Section 66 and for the educational fund as provided in Section 68, a society may set aside a sum not exceeding twenty per cent of its net profits and utilise, with the approval of such State Co-operative Union as may be notified by the State Government in this behalf from time to time, the whole or part of such sum in contributing to any co-operative purpose, or to any charitable purpose within the meaning of Section 2 of the Charitable Endowments Act, 1890 (VI of 1890) or to any other public purpose.
