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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(2)(j) in Kerala Cooperative Societies Act, 1969

(j)to compromise all calls or liabilities to calls and debt and liabilities capable of resulting in debts and all claims present or future, certain or contingent subsisting or supposed to subsist, between the society and a contributory or alleged contributory or other debtor or person apprehending liability to the society and all questions in any way relating to or affecting the assets or the winding up of the society, on such terms as may be agreed upon and to take any security for the discharge of any such call, liability, debt or claim and give a complete discharge in respect thereof.