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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(iii) in Rajasthan Co-operative Societies Rules, 2003

(iii)in case of societies classified as A or B at the time of last audit, no such permission need be taken if the bad debts are to be written off against the Bad Debt Fund specially created for the purpose;