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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(2)(k) in Rajasthan Co-operative Societies Act, 1965

(k)to fix the time or times within which creditors shall prove their debts and claims to be included for the benefit of any distribution made before those debts or claims are proved: