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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(13) in The Maharashtra Cooperative Societies Rules, 1961

(13)The Official Assignee may, at any time, be removed by the Registrar and he shall on such removal hand over all the property and documents to such persons as the Registrar may direct.