Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 163 in The U.P. Co-operative Societies Rules, 1968 163. Any profits not appropriated in the manner specified in the Act, the rules and the bye-laws of a co-operative society, shall be credited to the reserve fund of the society.
