Section 18A(2)(f) in The Maharashtra Cooperative Societies Rules, 1961

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State of Maharashtra - Subsection

Section 18A(2)(f) in The Maharashtra Cooperative Societies Rules, 1961

(f)to compromise all calls, or liabilities to calls, and debts and liabilities capable of resulting in debts, and all claims present or future, certain or contingent, subsisting or supposed to subsist between him and contributory or alleged contributory or other debtors or person apprehending liability to him and all questions in any way relating to or affecting the assets of de-registration proceedings on such terms as may be agreed, and to take any security for the discharge of any such calls, liability, debt or claim and give a complete discharge in respect thereof:

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State of Maharashtra - Subsection

Section 18A(2)(f) in The Maharashtra Cooperative Societies Rules, 1961