Section 67(b) in The Assam Co-operative Societies Rules, 1953
(b)Bad debt. - (i) When the total amount due by a member to a co-operative society by way of principal and interest exceeds the total of his assets and the available assets of his sureties, if any, and the amount due by way of airier interest exceeds three years demand such excess of his total dues including interest over the total assets shall be considered as bad debt. Besides, where member has inadequate repaying capacity and he and his sureties have no available assets, the debt shall be termed as bad debt.(ii)A debt considered as doubtful if not recovered after action has been taken under Chapter X or Section 70 of the Act to recover it or the recovery of which has become barred by limitation shall be considered as a bad debt.
