Section 67 in Arunachal Pradesh Co-operative Societies Act, 1978
67. Reserve Fund.
(1)Every society which does, or can, derive a profit from its transactions shall maintain a reserve fund.(2)In the case of Resource or Producers' society at least one-fourth of the net profits of the society each year, and in the case of any other society, at least one-tenth of the net profits of the society each year, shall be carried to the reserve fund; and such reserve fund may be used in the business of the society or may, subject to the provisions of Section 71, be invested as the Government may, by general or special order, direct or may with the previous sanction of the Government, be used in part for some public purpose likely to promote the objects of this Act, or for some such purpose of the Union Territory or of local interest.
