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[Cites 0, Cited by 0] [Section 108(3)] [Section 108] [Entire Act]

State of Gujarat - Subsection

Section 108(3)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)shall hand over to the liquidator the custody and control of any property, effects and actionable claims and any books, records, and other documents pertaining to the business of the society, which for any reason are not handed over to the liquidator under sub-section (2) at the time when an interim order was made.