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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Manipur - Subsection

Section 59(2) in The Manipur Co-operative Societies Act, 1976

(2)If a Central Society which has established a Subsidiary State Partnership Fund is wound up or is dissolved, all money to the credit of or payable to that Fund shall be paid and credited to the Principal State Partnership Fund, from which it received moneys under Clause (b) of sub-section (2) of Section 32.