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[Cites 0, Cited by 6] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(2) in The Multi-State Co-Operative Societies Act, 2002

(2)While a multi-State co-operative society is being wound up, no suit or other legal proceedings relating to the business of such society shall be proceeded with or instituted against the liquidator or against the society or any member thereof, except by leave of the Central Registrar and subject to such terms and conditions as he may impose.