Section 58A in The M.P. Co-Operative Societies Rules, 1962
58A. [ Procedure to be adopted by Official Assignee. [Inserted by Notification No. F-5-7-94-XV-1, dated 21-7-1995.]
- The official assignee, appointed by the Registrar under sub-section (2) of Section 18-A, shall adopt the procedure to realise the assets and liquidate the liabilities as provided under Rules 57 and 58.][Chapter IX] [Substituted by Notification No. F-5-2-99-XV-1, dated 1-5-1999.] Appeals, Revisions and Review
