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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(2)(xxiii) in Jharkhand Co-operative Societies Act, 2008

(xxiii)Provide for the procedure to be followed in the matters of appointment or removal of and for the payment of remuneration to , a liquidator;