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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Manipur - Subsection

Section 164(2)(xlii) in The Manipur Co-operative Societies Act, 1976

(xlii)provide for the procedure to be adopted by the Registrar in the cases where the taking of possession of books, documents securities, cash and other properties of a society, or of a society the affairs of which have been ordered to be wound up by the Registrar or by a person entitled to the same, is resisted or obstructed;