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] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(y) in Punjab Self-Supporting Co-operative Societies Act, 2006 (y)"owned fund" means the total paid-up share capital, reserve fund and any other funds created out of the profits and undistributed profits, minus accumulated losses;
