Section 123(2)(lxxi) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(2)(lxxi) in Rajasthan Co-operative Societies Act, 2001

(lxxi)the appointment of a receiver of the proceeds and income of mortgaged property or sale under section 89, the conditions in which he may be appointed or removed, the powers and functions which he may exercise and the expenses of management and the remuneration which he may receive;-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 123(2)(lxxi) in Rajasthan Co-operative Societies Act, 2001