Section 49(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)no bad debts or losses shall be written off without the [prior approval of the General Body Meeting having such subject on agenda of the meeting;] [Substituted 'sanction of the General Body;' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).]
