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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Manipur - Subsection

Section 24(1) in Manipur Societies Registration Act, 1989

(1)Where the registration of a society is cancelled, the Registrar may appoint a liquidator to wind up the society if the society has not wound up within such period as may be prescribed from the date of the order of cancellation.