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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(3)Where the Registrar approves the final accounts rendered by a liquidator in pursuance of sub section (2), he shall,
(a)issue directions with respect to the custody or disposal of the documents and records of the Co-operative Society; and
(b)discharge the liquidator.