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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(8) in The Bihar Co-operative Societies Rules, 1959

(8)If within such time as Registrar considers reasonable, the share capital of the members referred to in sub-Rule (7) is not repaid or the claims of the creditors referred to therein are not satisfied, the Registrar may refuse to register the new society.