Section 45(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)A society shall credit an amount not being more than 30 percent of gross profit or 2 percent of working capital, whichever is less, in a year to the administrative and contingent fund towards pay and other allowances of its employees and contingencies in the manner prescribed;] [Inserted by Act No. 22 of 2001, dated 25.4.2001.]
