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[Cites 0, Cited by 0] [Section 57B(25)] [Section 57B] [Entire Act]

State of Chattisgarh - Subsection

Section 57B(25)(ii) in The Chhattisgarh Co-Operative Societies Act, 1960

(ii)The Registrar shall ensure that the liquidator or the Administrator, as the ease may be, is appointed within one month of being so advised by the Reserve Bank for winding up or supersession.