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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(5)(ii) in Uttarakhand Co-Operative Societies Act, 2003

(ii)The satisfaction of the claims of all the creditors who have given notice under clause (ii) of sub-section (3).