Section 90(2)(l) in The Multi-State Co-Operative Societies Act, 2002

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Union of India - Subsection

Section 90(2)(l) in The Multi-State Co-Operative Societies Act, 2002

(l)to compromise all calls or liabilities to calls and debts and liabilities capable of resulting in debts, and all claims, present or future, certain or contingent, subsisting or alleged to be subsisting between the multi-State co-operative society and a contributory or other debtor or person apprehending liability to the multi-State co-operative society and all questions in any way relating to or affecting the assets or the winding up the society on such terms as may be agreed and take any security for the discharge of any such call, liability, debt or claim and give a complete discharge in respect thereof.

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Union of India - Subsection

Section 90(2)(l) in The Multi-State Co-Operative Societies Act, 2002