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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(13) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(13)The Liquidator may, at any time, be removed by the Registrar, and he shall on such removal be bound to hand over all the property and documents relating to the society in liquidation to such person or persons as the Registrar may direct.