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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(3) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(3)Where the examination mentioned in sub-section (2) discloses that a person has concealed, withheld or misappropriated property of the Co-operative Society, the Special Court may order that person to restore the property or pay compensation to the liquidator on behalf of the Co-operative Society.