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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(1)(c) in Rajasthan Co-operative Societies Act, 2001

(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 61, or in . respect of which an administrator has been appointed under section 30, be six years from the date of the order issued under section 61 or section 30, as the case may be;