Section 22(3)(b) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

(b)when the liquidator determines under clause (b) of sub-section (2) of section 81-that no contribution is payable by the party concerned ; or

Legal Document View