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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttarakhand - Subsection

Section 56(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(2)After paying or making adequate provision for all claims against the cooperative, the liquidator shall apply to the Registrar for approval of the final accounts and for permission to distribute in money or in kind the remaining property of the co-operative in accordance with the articles of association.