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State of Odisha - Section

Section 65 in The Orissa Co-operative Societies Rules, 1965

65. [ Writing off of bad assets. [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]

- Any asset considered bad and irrecoverable may be written off by the General body of the society subject to any direction of the Auditor-General in that regard ;Provided that before taking any action to write off any asset considered bad, all possible steps shall be taken by the Committee in accordance with the provisions of the Act and rules for recovery of the said asset.]