Section 38 in The Punjab Co-operative Societies Rules, 1963
38. Writing off bad debts and other sums due [Section 85 (2) (xxv)]
- No Co-operative Society shall write off, in whole or in part, any [debt or other sums due to it without the previous sanction of the Registrar.] [Words substituted by Punjab Government Gazette Notification dated October 14, 1974 (Section 5)]
