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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Jharkhand - Subsection

Section 18(3) in The Bihar Co-operative Societies Act, 1935

(3)Any portion of the reserve fund not used in the business of the society shall be invested or deposited in one or more of the ways specified in section 19 subject to such rules as the State Government may make in this behalf.