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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9C(1) in Andhra Pradesh Co-Operative Societies Act, 1964

(1)Where a society is de-registered under Section 9-B, the Registrar shall, appoint an official assignee for winding up of the affairs of the society and fix his remuneration in the manner prescribed.