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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Manipur - Subsection

Section 18(2)(b) in The Manipur Co-operative Societies Act, 1976

(b)the Registrar has considered and make such modifications in the draft order as may seem to him desirable in the light of any suggestions and obligations which may be received by him within such period (not being less than two months from the date on which the copy of the order as aforesaid was received by the society) as the Registrar may fix in that behalf, either from the society, or from any member or class of members thereof, or from any creditor or class of creditors.