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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Himachal Pradesh - Subsection

Section 57(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)On the net profits of a society in each year they shall be carried to the reserve fund not less than twenty-five per centum or such higher proportion as may be prescribed for such society or class of societies.