Section 58A in The Chhattisgarh Co-operative Societies Rules, 1962
58A. [ Procedure to be adopted by Official Assignee. [Inserted by notification No. F-5-7-94-XV-1, dated 21-7-95.]
- The official assignee, appointed by the Registrar under sub-section (2) of Section 18-A, shall adopt the procedure to realise the assets and liquidate the liabilities as provided under Rules 57 and 58.][Chapter IX] [Substituted by notification No. F-5-2-99-XV-1, dated 1-5-99, for Chapter IX.] Appeals, Revisions and Review
