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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 107(1) in Arunachal Pradesh Co-operative Societies Act, 1978

(1)When an interim order is passed under the last preceding section or a final order is passed under that section for the winding up of a society, the Registrar may, in accordance with the rules, appoint a person to be the Liquidator of the society, and fix his remuneration.