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State of West Bengal - Section

Section 81 in West Bengal Co-operative Societies Act, 2006

81. Bad Debt Fund.

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