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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Manipur - Subsection

Section 58(3) in The Manipur Co-operative Societies Act, 1976

(3)All moneys and dividends referred to in sub-sections (1) and (2) shall, notwithstanding that the shares stand in the name of the Apex Society or the Central Society, as the case may be, be paid to the State Government.