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State of Jharkhand - Section

Section 49 in Jharkhand Co-operative Societies Rules, 2008

49. Bad debt fund.

- Any registered society may after the amount required by sub-section(1) of section 8 or rule 47, as the case may be, has been carried to the reserve fund, contribute any sum not exceeding ten per cent of its net profits to the bad and doubtful debts fund.