Section 125A(1)(b) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 125A(1)(b) in The U.P. Co-operative Societies Act, 1965

(b)If, within the time specified in the notice referred to in clause (a), the society fails to comply with the direction of the Registrar, he shall after giving at opportunity in the manner prescribed, the committee of such society and the creditors thereof to make their representation, if any, by order notified in the Gazette, take such action as he deems in the matter, including the issue of a direction to the society to transfer its assets or its assets and liabilities, in whole or in part in the manner referred to in clause (a):

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State of Uttar Pradesh - Subsection

Section 125A(1)(b) in The U.P. Co-operative Societies Act, 1965