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co operative societies act
co-operative societies
co-operative societies doctypes: laws
[
Section 43(2)
] [
Section 43
] [
Complete Act
]
Central Government Act
Section 43(2)(t) in The Co- Operative Societies Act, 1912
(t) prescribe the procedure to be followed by a liquidator appointed under section 42, and the cases in which an appeal shall lie from the order of such liquidator.