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Citedby 147 docs - [View All]
Surendran vs Mavelikara Primary Co-Op. Agrl. ... on 9 September, 2005
Lic Employees Mutually Aided ... vs D.V.K. Sarma, S/O Late Narayana ... on 16 September, 2010
Firozali Abdulkarim Jivani, And ... vs The Union Of India And Others on 16 October, 1991
Krishna Sahakari Sakhar Karkhana ... vs Commissioner Of Income-Tax on 16 July, 1997
Indian Labour Co-Op Society Ltd. & ... vs Union Of India & Ors on 20 July, 1999

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[Complete Act]
Central Government Act
Section 37 in The Co- Operative Societies Act, 1912
37. Costs of inquiry. Where an inquiry is held under section 35, or an inspection is made under section 36, the Registrar may apportion the costs, or such part of the costs as he may think right, between the society, the members or creditor demanding an inquiry or inspection, and the officers or former officers of the society.