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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Uttarakhand - Subsection

Section 109(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)An affidavit to be filed under sub-section (1) may be sworn before the Registrar, the arbitrator, the board of arbitrators, the Tribunal or the liquidator, as the case may be, or before an officer appointed in this behalf by the Registrar or the Tribunal.