Section 42(a) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

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State of Andhra Pradesh - Subsection

Section 42(a) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(a)immediately give notice of his appointment :

(i)in the case of liquidator not appointed by the Registrar, to the Registrar; and

(ii)to each claimant and creditor known to the liquidator ;