Section 78 in The Delhi Co-operative Societies Rules, 2007
78. Write off debts and other sum due.
- No co-operative society shall write off in whole or in part any debt or other sums without the previous sanction of the Registrar :Provided that, the co-operative society may write off the bad debts from the bad debts funds created out of profits subject to the limit of ten per cent of the bad debt fund or ten thousand rupees per annum which ever is more.
