Section 49 in The Bihar Co-operative Societies Rules, 1959
49. Bad debt fund.
- Any registered society may after the amount required by sub-section (1) of Section 8 or Rule 47, as the case may be', has been carried to the reserve fund, contribute any sum not exceeding ten per cent of its net-profits to the 'bad and doubtful debts' fund;Provided that the Registrar may permit a registered society, by a general or special order, to contribute a larger percentage of the net profits to such fund.
