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State of Punjab - Section

Section 18 in Punjab Self-Supporting Co-operative Societies Act, 2006

18. Use of funds.

(1)The funds mobilized by a self-supporting co-operative society, shall primarily be used for the furtherance of its objectives.
(2)No part of the funds of a self-supporting co-operative society other than the net profits, shall be paid by way of bonus or dividend or otherwise distributed among its members.
(3)A self-supporting co-operative society may of its net profits in any year, pay on the paid up share capital of members, a dividend at the rate fixed by its general body in the annual general meeting.