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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(v) in The Chhattisgarh Co-operative Societies Rules, 1962

(v)[ when a scheme of debt relief prepared by the State Government is implemented by a society, it may adjust its bad and doubtful reserve for writing off loans under the scheme.] [Added by notification No. F-5-3-91-XV-1, dated 18-4-91.]