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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(1)(b) in The Chhattisgarh Co-Operative Societies Act, 1960

(b)if the committee of a society is reconstituted at a general meeting of the society or the committee of a society is removed by the Registrar under Section 53 or if the society is ordered to be wound up under Section 69 and the outgoing members of the committee refuse to handover charge of the records and property of the society to those having to, or entitled to, receive such charge;