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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Himachal Pradesh - Subsection

Section 66(2)(a) in Himachal Pradesh Co-Operative Societies Act, 1968

(a)the Registrar, after giving the society an opportunity of being heard, is satisfied that the alleged debt is a sum then due, and that the creditor has demanded payment thereof and has not received satisfaction within a reasonable time; and