Section 72(1)(b) in The Bihar Co-operative Societies Rules, 1959

[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Bihar - Subsection

Section 72(1)(b) in The Bihar Co-operative Societies Rules, 1959

(b)The society concerned shall send a copy of such notice together with a copy of the document containing the compromise or arrangement, to each creditor other than a creditor on whom the compromise or arrangement, if sanctioned, would be binding under sub-Sections (2) and (5) of Section 24-A.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 72(1)(b) in The Bihar Co-operative Societies Rules, 1959