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State of Uttar Pradesh - Section

Section 149 in The U.P. Co-operative Societies Rules, 1968

149.

After allocations to Reserve Fund and Co-operative Education Fund have been made by a co-operative society from its net profits under sub-section (1) of Section 58, the balance of the net profits may be utilised by it for all or any of the purposes mentioned in clauses (a), (b), (c) and (d) of sub-section (2) of that section:Provided that where the Bad Debt Fund is not adequate to meet the estimated bad or doubtful debts, the balance of the net profits may be utilised as aforesaid only after the necessary amount has been contributed to the Bad Debt Fund to make it sufficient to meet the bad and doubtful debts.Explanation. - "Bad Debt Fund" shall include "Bad Debt Reserves".