Section 162(2)(iii) in Jammu and Kashmir Co-Operative Societies Act, 1989

[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 162(2)(iii) in Jammu and Kashmir Co-Operative Societies Act, 1989

(iii)in respect of which an order for the supersession of its committee (or other managing body by whatever name called) and the appointment of an administrator thereof has been made.

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State of Jammu-Kashmir - Subsection

Section 162(2)(iii) in Jammu and Kashmir Co-Operative Societies Act, 1989