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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(2) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(2)Where a liquidator has reason to believe that any person has in his ossession or under his control or has concealed, withheld or misappropriated any property of the Co-operative Society, he may apply to the Special Court or an order requiring that person to appear before the Court at the time and place designated in the order and to be examined.