Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Chattisgarh - Subsection Section 28(ii) in The Chhattisgarh Co-operative Societies Rules, 1962 (ii)in the areas other than those mentioned in clause (i) above, no such bad debt or losses shall, be written off without the sanction of the general body;
