Section 59 in West Bengal Societies Registration Rules, 1963
59. The society may, subject to such conditions, if any, as the Registrar may impose, use in its business—
(a)up to.................. of its reserve fund when the owned capital is less than the borrowed capital;(b)up to.................. of its reserve fund when the owned capital is equal to or exceeds the borrowed capital; and(c)the entire reserve fund when there is no borrowed capital.
