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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Assam - Subsection

Section 100(3) in Assam Co-Operative Societies Act, 2007

(3)Where the Registrar approves the final accounts rendered by a liquidator under sub-section (2), he shall -
(a)issue direction with respect to the custody or disposal of the documents and records of the cooperative society; and
(b)discharge the liquidator.