Section 53(5)(i) in The Orissa Self-Help Co-operatives Act, 2001

[Cites 0, Cited by 0] [Section 53(5)] [Section 53] [Entire Act]

State of Odisha - Subsection

Section 53(5)(i) in The Orissa Self-Help Co-operatives Act, 2001

(i)where the Co-operative has no assets and liabilities, he/she may dissolve the Co-operative, strike off its name from the register of Co-operative and issue a certificate of dissolution; and

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State of Odisha - Subsection

Section 53(5)(i) in The Orissa Self-Help Co-operatives Act, 2001