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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Telangana - Subsection

Section 39(4)(e) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(e)the name of the liquidator, if appointed by the general body, or a request to the Registrar to appoint the liquidator or a request to the Registrar to issue a certificate of dissolution where there are no assets or liabilities.