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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(10) in The Bihar Co-operative Societies Rules, 1959

(10)Creditors on whom notice has been issued under sub-Rule (1) of Rule 72, may remain present at the meeting and may with the permission of the Chairman take part in the discussion but shall not be entitled to vote.