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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Manipur - Subsection

Section 92(1)(c) in The Manipur Co-operative Societies Act, 1976

(c)when the dispute is in respect of any matter touching the constitution, management or business of a society which has been ordered to be wound up under Section 102, or in respect of which a nominated committee or an administrator has been appointed under Section 78, be six years from the date of the order issued under Section 102, or Section 78, as the case may be;