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

State of Jharkhand - Subsection

Section 18(1) in The Bihar Co-operative Societies Act, 1935

(1)At least thirty-five precent of the net profits of a registered society shall each year be carried to reserve fund, provided that be State Government may by rule increase or decrease this proportion for any Society or class of Societies.