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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(g) in Jammu and Kashmir Co-operative Societies Rules, 2001

(g)The Registrar shall fix the amount of remuneration if arty, to be paid to the liquidator, the remuneration shall be included in the cost of liquidation which shall be paid out of the assets of the society in priority to all other claims.