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

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

State of Bihar - Subsection

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

(c)The Registrar shall cause such notice together with a copy of document containing the proposed compromise or arrangement to be sent by registered post or messenger at least one month before the date fixed for the meeting to each creditor to the address noted against the name of such creditor in the books of the society.

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State of Bihar - Subsection

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