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[Cites 0, Cited by 0] [Section 67A(4)] [Section 67A] [Entire Act]

State of Gujarat - Subsection

Section 67A(4)(b) in The Gujarat Co-Operative Societies Act, 1961

(b)all losses incurred by a society including those suffered on account of settlement of disputes under Section 98 which are certified as such by a certified auditor, may be written off against the reserve fund maintained under Section 67 to the extent of not more than thirty per cent of the balance in that fund :