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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(5) in The Bihar Co-operative Societies Act, 1935

(5)With the special sanction of the Registrar, an appeal shall lie to the Court of the District Judge within three months from the date of communication by registered post of an order of a liquidator under clauses (b), (c), (d), (e), (g) or (h) of sub-section (3) to the person concerned.