Section 54(3)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(3)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

(c)When the Registrar passes an order under sub-section (1) of section 69 that the party concerned need not repay or restore any money or property or contribution any sum to the assets of the society by way of compensation; or

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State of Jammu-Kashmir - Subsection

Section 54(3)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001