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[Cites 0, Cited by 0] [Section 33B] [Entire Act]

State of Jharkhand - Subsection

Section 33B(5) in Jharkhand Co-operative Societies Act, 2008

(5)The Registrar shall within a period of thirty days from the receipt of the special audit report, transmit copies of the same to (a) the applicant creditor ,
(b)the society concerned and
(c)The Co-operative Forum or Tribunal, where necessary.