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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(3) in Jammu and Kashmir Co-Operative Societies Act, 1989

(3)When the affairs of a co-operative society have been wound up, the liquidator shall make a report to the Registrar and deposit the records of the society in such place as the Registrar may direct.