Section 47 in Delhi Co-operative Societies Act, 1972
47. Contribution to charitable purpose.
- Any co-operative society may, with the sanction of the Registrar, after one-fourth of the net profits in any year has been carried to the reserve fund, contribute an amount not exceeding five per cent. of the remaining net profits to any purpose connected with the development of co-operative movement or charitable purpose as defined in section 20 of the Charitable Endowments Act, 1890 (6 of 1890).
