Section 73(3) in The Delhi Co-operative Societies Rules, 2007
(3)In the case of an agricultural credit co-operative society, ten percent of net profits after contribution to the reserve fund under the proviso to section 53 of the Act, shall be credited to Agricultural Stabilization Fund to be utilised for enabling the borrowers to make postponement of repayment of loans on account of famine, drought, or such other unforeseen causes. Any subsidy for special bad debt reserve given by the Government shall also be credited to this Stabilisation Fund.
