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State of Manipur - Section

Section 64 in The Manipur Co-operative Societies Act, 1976

64. Funds not to be divided.

- No part of the funds other than the net profits of a society shall be paid by way of bonus or dividend, or otherwise distributed among its members:Provided that a member may be paid remuneration on such scale as may be laid down by the bye-laws for any services rendered by him to the society.