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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(c) in The M.P. Co-Operative Societies Act, 1960

(c)to investigate all claims against the society, and, subject to the provisions of this Act, to decide questions of priority arising between claimants;