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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 50(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(3)A society may credit in any year a sum not exceeding 2 per cent of the paid up share capital to the Dividend Equalisation Fund until the total amount in such Fund amounts to 9 per cent of the paid up share capital.