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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Assam - Subsection

Section 99(1) in The Assam Co-operative Societies Rules, 1953

(1)All Government dues including audit fees and all costs, charges and expenses incurred in the widening up of the society, including the remuneration of the liquidator shall be payable in priority to all other claims.