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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)The Registrar shall communicate the result of any such inspections:-
(a)where the inspection is made of his own motion to the society; and
(b)where the inspection is made on the application of a creditor, to creditors including the Financing Bank, to which the society is indebted and the society.