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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttarakhand - Subsection

Section 74(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)Subject to any rules made in this behalf the whole of the assets of a co-operative society in respect of which an order for winding up has been passed, shall vest in the liquidator appointed under section 73 from the date on which the order takes effect and the liquidator shall have power to realize such assets by sale or otherwise.