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[Cites 0, Cited by 0] [Section 162] [Entire Act]

State of Manipur - Subsection

Section 162(2) in The Manipur Co-operative Societies Act, 1976

(2)While a society is being wound up, no suit or other legal proceeding relating to the business of such society shall be proceed with or instituted against the society or any member thereof, or any matter touching the affairs of the society, except by leave of the Registrar, and subject to such terms as he may impose.