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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(l) in Rajasthan Co-operative Societies Act, 1965

(l)the procedure for apportioning the cost of inquiry and inspection and for assessing damages against delinquent promoters under section 74 and for recovery of cost and damages;