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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(4) in Jharkhand Co-operative Societies Rules, 2008

(4)Liquidator shall receive such remuneration and serve on such terms and conditions as may be determined by the Registrar and the remuneration shall be payable out of the assets of the society in a priority over all other claims.