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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(1) in Tamil Nadu Co-operative Societies Rules, 1988

(1)The reserve fund shall belong to the society as a whole and is intended to meet unforeseen losses. It shall be indivisible and no member shall have any claim to a share in it. It may be drawn upon with the special sanction of the Registrar to meet unforeseen losses.