Section 20 in The Bihar Co-operative Societies Act, 1935
20. Contribution to charitable purpose.
- Any registered society may after the amount required by sub-section (1) of Section 18 or by any rule has been carried to the reserve fund, contribute an amount not exceeding ten percent of the net profits to any charitable purpose, as defined in section 2 of the Charitable Endowments Act, 1890(6 of 1890):Provided that the Registrar may, by general or special order, prohibit any society or class of societies from making any condition under this Section.
