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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(12) in The Bihar Co-operative Societies Rules, 1959

(12)The liquidator shall issue a notice in Form no. XI to the persons concerned demanding the proposed amount of contribution payable by each and, if an objection is filed thereto within one month of the service of the notice he shall hear and decide the objection in a summary manner.