Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72(13)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(13)(a) in The Bihar Co-operative Societies Rules, 1959

(a)A creditor on whom the compromise or arrangement, if sanctioned, would be binding, but who is unable to be present in person at the meeting, may appoint another person as his proxy for such meeting.