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[Cites 0, Cited by 0] [Section 136D(20)] [Section 136D] [Entire Act]

State of Tamilnadu - Subsection

Section 136D(20)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)The Registrar shall ensure that the liquidator or the Administrator, as the case may be, is appointed within two months of being so advised by the Reserve Bank for winding up or supersession.