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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(3) in The Orissa Self-Help Co-operatives Act, 2001

(3)Where, the Registrar approves the final accounts rendered by a liquidator in pursuance of Sub-section (2), he/she shall -
(a)issue directions with respect to the custody or disposal of the documents and records of the Co-operative; and
(b)discharge the liquidator.