Section 64(2)(k) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(2)(k) in Rajasthan Co-operative Societies Act, 2001

(k)to fix the time or times within which creditors shall prove their debts and claims to be included for the benefit of any distribution made before those debts or claims are proved:

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State of Rajasthan - Subsection

Section 64(2)(k) in Rajasthan Co-operative Societies Act, 2001