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[Cites 0, Cited by 0] [Section 72(13)] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(13)(a) in Jharkhand Co-operative Societies Rules, 2008

(a)A creditor on whom the compromise or arrangement, if sanctioned would be binding, but who is unable to be present in person at the meeting , may appoint another person as his proxy for such meeting.