Section 14A(3) in Haryana Co-operative Societies Act, 1984
(3)Government shall be competent to make rules and to give such directions as it deems fit to the Registrar, for the purposes of this section.Explanation. - (1) "Sick society" means a Co-operative society which at the end of any one of the preceding three financial years, has accumulated losses equal to or exceeding its entire net worth -(i)"net worth" means the same total of the paid up capital and free reserves;(ii)"free reserves" means all reserves credited out of the profit and loss account but does not include reserves credited out of re-evalution of assets and write back of depreciation provisions.
