Section 34B in The Rajasthan Khadi and Village Industries Board Act, 1955
34B. Power to write off irrecoverable losses.
- The Board may write off such irrecoverable losses up to five hundred rupees in each case, subject to an annual limit of five thousand rupees, and in such circumstances and subject to such conditions and restrictions as may be prescribed; cases for such losses exceeding the aforesaid amounts shall be referred to the State Government for orders.] [Substituted by Rajasthan 37 of 1976.]
