Section 97 in West Bengal Co-operative Societies Rules, 2011
97. Compromise or arrangement between Co-operative Society and its creditor.
Where a compromise or arrangement is proposed by a Co-operative society or its creditor or any class of creditors as referred to in section 62, the Board will decide the matter in a meeting or meetings convened for the purpose and the settlement made between the parties shall be placed before the General Body for ratification.
