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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(2) in The Bihar Co-operative Societies Rules, 1959

(2)On the date, time and place appointed for the meeting under sub-Rule (1), the creditors present shall choose a person to be Chairman of the meeting :Provided that the Chairman shall not be entitled to vote, if he is not one of the creditors concerned.