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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)A co-operative society shall, out of its net profits duly certified in audit in any year, transfer an amount not being less than twenty-five percent of the profits to the reserve fund.