Section 18(4) in The Bihar Co-operative Societies Act, 1935
(4)In such registered societies where there is State contribution to share capital, at least ten percent of the net profit shall be transferred to an "Equity Redemption Fund" till such time the amount of this fund becomes equal to the share capital.] ['Sub-sections (3) & (4)' added by (Amendment) Act 10 of 2002.]
