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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttarakhand - Subsection

Section 38(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(2)Such of its funds as are not needed for use in its business, a co-operative may invest or deposit, outside its business, in any manner specified in Section 11 (5) of the Income Tax Act, 1961.