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[Cites 0, Cited by 0] [Section 72(5)] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(5)(a) in Jharkhand Co-operative Societies Rules, 2008

(a)Any creditor present to whom a notice under rule 72(1) has been issued may move an amendment to the proposed arrangement or compromise.