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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of West Bengal - Subsection

Section 111(12) in West Bengal Co-operative Societies Act, 2006

(12)If, after adequate steps taken by the liquidator, any debt to the Co-operative society is found not realizable, the Registrar oh recommendation of the liquidator may declare the debt as bad debt and non-realisable. Such debt shall be deleted from the assets of the Co-operative society.