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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttarakhand - Subsection

Section 74(5) in Uttarakhand Co-Operative Societies Act, 2003

(5)Any debt or claim not proved within the time fixed for it under clause (c) of sub-section (2) shall subject to the power of the liquidator to allow it to be proved beyond that time in case of sufficient cause being shown, be deemed to be discharged.