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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(1) in The M.P. Co-Operative Societies Act, 1960

(1)Subject to any rules made in this behalf the whole of the assets of a society in respect of which an order for winding up has been made, shall vest in the liquidator appointed under Section 70 from the date on which the order takes effect and the liquidator shall have power to realise such assets by sale or otherwise.