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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Jharkhand - Subsection

Section 42(2)(ix) in Jharkhand Co-operative Societies Act, 2008

(ix)Where the Registrar receives an order made in pursuance of sub section (viii) he shall (a) where the order is to dissolve the Self Supporting Co-operative Society issue a certificate of dissolution or (b) where the order is to liquidate and dissolve the co-operative society under the supervision of the Registrar, publish a notice in a newspaper published or distributed in the district in which the registered office of the Self Supporting Co-operative Society is situated.