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State of West Bengal - Section

Section 64 in The West Bengal Co-Operative Societies Act, 1983

64. Bad Debt Fund. -

Every co-operative society shall create a Bad Debt Fund by transfer of not less than fifteen per cent, of its net profit in a co-operative year and shall utilise it in any business if it has no outside liability in the form of bad debt certified by the audit or in such other manner as may be prescribed.