Section 53(3)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

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State of Andhra Pradesh - Subsection

Section 53(3)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)When the liquidator determines under clause (c) of sub-section (1) of Section 66 of the Act or the official assignee under clause (c) of sub-section (2) of Section 9(c) of the Act determines that no contribution is payable by the party concerned; or

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State of Andhra Pradesh - Subsection

Section 53(3)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964