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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(2)(ii) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(ii)before any such bad debts or losses are so written-off, the society, if it is affiliated and indebted to a Central Bank shall first obtain the approval of that bank in writing and also the approval of the Registrar.