Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64] [Entire Act] State of Bihar - Subsection Section 64(3) in The Bihar Co-operative Societies Rules, 1959 (3)A liquidator shall on removal be required to hand over all property, books, records and documents relating to the Society to such person as the Registrar may direct.
