Section 79(2)(b) in The Manipur Co-operative Societies Act, 1976

[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Manipur - Subsection

Section 79(2)(b) in The Manipur Co-operative Societies Act, 1976

(b)where no time is so provided, within such time having regard to the nature and extent of the action to be taken as the Registrar may specify by notice in writing, the Registrar may himself or through a person authorised by him, take such action at the expense of the society; and such expense shall be recoverable from the society as if it were an arrear of land revenue.

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State of Manipur - Subsection

Section 79(2)(b) in The Manipur Co-operative Societies Act, 1976