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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(5)(i) in The Karnataka Souharda Sahakari Act, 1997

(i)that the Co-operative has no assets and liabilities, he shall issue a certificate that the Co-operative has been wound up and cancel the registration of such Co-operative forthwith; or