LexSection 34 — Contribution to charitable purpose.
The Co-operative Societies Act, 1912
Any registered society may, with the sanction of the Registrar, after one-fourth of the net profits in any year has been carried to a reserve fund, contribute an amount not exceeding ten per cent. of the remaining net profits to any charitable purpose, as defined in section 2 of the Charitable Endowments Act, 1890 (1 of 1890).Open in Lexace · Ask the AI about this section