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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(1) in Jharkhand Co-operative Societies Act, 2008

(1)At least twenty five percent of the net profits of a registered society shall each year be deposited to reserve fund provided that the State Government may by rule increase or decrease this proportion for the working of any Society or class of Societies.