Section 43(2) in The Chhattisgarh Co-Operative Societies Act, 1960
(2)A society shall, out of its net profits in any year-(a)transfer an amount not being less than twenty-five per cent of such profits to the reserve funds unless such society has been, by general or special order, partially or wholly exempted in this behalf by the Registrar; and(b)pay to the Chhattisgarh Co-operative Union Ltd. and to such other institutions or unions as may be specified by the Registrar in this behalf, such contribution as may be prescribed.(c)transfer at least twenty per cent to an equity redemption fund by such societies which have Government equity participation.
