Section 43(2)(a) in The M.P. Co-Operative Societies Act, 1960

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State of Madhya Pradesh - Subsection

Section 43(2)(a) in The M.P. Co-Operative Societies Act, 1960

(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

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State of Madhya Pradesh - Subsection

Section 43(2)(a) in The M.P. Co-Operative Societies Act, 1960