Section 4A in The Orissa Co-operative Societies Rules, 1965
4A. Net profits.
- The "net profits" of a Society shall be the profits after allowing for the following charges, namely :(a)Establishment charges;(b)Contingent charges;(c)Interest payable on loans and deposits;(d)Audit fees;(e)All other usual working charges such as repairs, rent, taxes and the like;(f)Depreciation and irrecoverable book debts if written off from the profits;(g)Capital expenditure, written off either wholly or in part;(h)Capital loss actually incurred and not adjusted against any fund created out of profits; and(i)Such other deductions as the [Auditor-General] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] may direct from time to time.Chapter-II Registration of Co-Operative Societies
