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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(a) in Telangana State Co-Operative Societies (Reconstitution) Act, 1956

(a)the allocation of the assets and liabilities of the existing societies among the reconstituted societies, the corresponding Mysore societies mentioned in section 2 (3) (a) (ii) and the corresponding Bombay societies or the corresponding new society or societies, as the case may be, mentioned in section 2(3) (b)(ii);