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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(13) in The Maharashtra Cooperative Societies Rules, 1961

(13)The Liquidator may, at any time, be removed by the Registrar and he shall on such removal be bound to hand over all the property and documents relating to the society in liquidation to such person or persons as the Registrar may direct.