Section 61 in The Tripura Co-operative Societies Act, 1974
61. Contribution to public purposes.
- After providing for the reserve fund as provided in Section 58 and for the educational hind as provided in Section 60, a society may set aside a sum not exceeding twenty-five per cent of its net profits and utilise, with the approval of such federal society as may be notified by the 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.
