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[Cites 0, Cited by 0] [Section 73A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 73A(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)The Registrar shall, on being advised by the Reserve Bank for winding up or supersession, ensure that the liquidator or the Administrator, as the case may be, is appointed within one month from the date of receipt of the advice from the Reserve Bank.