Section 125 in Uttarakhand Co-Operative Societies Act, 2003
125. Writing off non- recoverable as sets.
- A co-operative society may, with the previous approval of the Registrar, write off such of the assets as are bad and cannot be recovered. The Registrar shall give his approval with two months from the date of the receipt of proposal or in case of the refection proposal, the reason thereof shall be communicated to the concerned society.
