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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Chattisgarh - Subsection

Section 65(1)(c) in The Chhattisgarh Co-Operative Societies Act, 1960

(c)when the dispute is in respect of any matter touching the constitution, management or business of a society which has been ordered to be wound up under Section 69 or in respect of which a nominated committee or a person or persons has or have been appointed under Section 53, be six years from the date of the order issued under Section 69 and Section 53, as the case may be;