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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Himachal Pradesh - Subsection

Section 38(1)(b) in Himachal Pradesh Co-Operative Societies Act, 1968

(b)If the committee of a co-operative society is re-constituted at a general meeting of the society, or committee of a society is removed under section 37 or if the society is ordered to be wound up under section 78 and the outgoing members of the committee refuse to hand over the charge of the records and property of the society to the new committee or the administrator or the liquidator, as the case may be, the Registrar or the person authorised by him may apply to the magistrate, within whose jurisdiction the society is functioning, for seizing and taking possession of the records and property of the society.