Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 69 in Punjab Self-Supporting Co-operative Societies Act, 2006

69. Who may be appointed as liquidator.

- No person shall be appointed as liquidator, if he-
(a)has vested interest in the affairs of the self-supporting co-operative society;
(b)is insolvent, insane or of unsound mind or
(c)is criminally convicted of any offence involving moral turpitude.