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

State of Jharkhand - Subsection

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

(vi)The Registrar may require from the society, the liquidator appointed in the society or any other person who is required to furnish information a periodical return showing (a) The progress of dissolution (b) the distribution of any undistributed surplus or reserve; and (c) any other relevant information that he may require.