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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(1)(a) in The Bihar Co-operative Societies Rules, 1959

(a)Where a compromise or arrangement is proposed between a registered society and its creditors generally or, if compromise or arrangement is proposed between the society and any class of its creditors and the Registrar orders a meeting to be held under Section 24-A, he shall cause a notice to be sent by the registered society concerned, or by the liquidator where the registered society has been ordered to be wound up, to each creditor concerned informing them of the date, time and place of the meeting.