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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(2)(xv) in Jharkhand Co-operative Societies Act, 2008

(xv)provide for the formation and maintenance of the reserve funds and objects to which such funds may be applied and for the writing off of bad debts.