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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(4)(b) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(b)information of the impending division and settlement of claims of members and creditors is sent to the Registrar and the Registrar's acknowledgment of receipt of the information is obtained; and