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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jharkhand - Subsection

Section 57(2) in Jharkhand Co-operative Societies Act, 2008

(2)while a society is in liquidation, no suit or other legal proceeding shall be proceeded with or instituted against the liquidator as such or against the society or any member thereof on any matter touching the affairs of the society, except by leave of the Registrar and subject to such terms as he may impose.