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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(2)(i) in Jammu and Kashmir Co-Operative Societies Act, 1989

(i)with the previous approval of the Registrar to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim, present or future, whereby the society may be rendered liable; and