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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Tamilnadu - Subsection

Section 114(l) in Tamil Nadu Co-operative Societies Rules, 1988

(l)A Liquidator may, at any time-, be removed by the Registrar and he shall, on such removal, be bound to hand over all the properties and documents relating to the society ordered to be wound up to such person as the Registrar may direct.